JYOTI KUMAR AHUJA Vs. NARENDER SINGH GREWAL

JUDGEMENT

(1.) Plaintiffs have filed the present suit jointly against the defendants to restrain them from dispossessing the plaintiffs or interfering in their peaceful use and enjoyment of the suit remises.

(2.) It is alleged that the plaintiffs are lawful occupants of the separate and Identifiable purtions of the premises, detailed in the petition and site plan. The premised were lease to them by Tej Prakash Singh Grewal, who has died. Defendants No.1 to 4 are the legal representatives of said Tej Prakash Singh Grewal. Defendant No.5 claims to be the owner of the suit premises.

(3.) It has been alleged that plaintiff No.1 is running the business and was put in possession in 1976. Plaintiff No.2 was put in possession in 1978. So was plaintiff No.3 given possession of a separate portion in the same year.Plaintiff No.4 claims that he has been put in possession of his portion in 1974. Plaintiff No.5 was put in possession in 1986 while plaintiff No.6 in 1978. It is further alleged that plaintiff No.7 was given the portion of suit premises in 1970. plaintiff No.8 in 1992, plaintiff No.9 in 1976 and plaintiff No.10 in 1986. In similar manner, plaintiff No.11 claims his possession over his portion since 1986, plaintiff No.12 since 1985-86 and also. Plaintiff No.13 for a separate portion in the same year. Plaintiff No.14 claims his possession since 1976 while plaintiff No.15 also claims possession from the same year. Plaintiff No.16 states that he is in possession of his portion since 1978.