SHASHI SAINI Vs. RAJINDER SINGH

JUDGEMENT

(1.) CM No. 14950/2007 (exemption) Allowed subject to just exceptions. R.S.A.No. 275/2007 & CM Nos.14949/2007 This appeal has impugned the judgment and decree dated 19.07.2007 which had endorsed the finding of the trial judge dated 31.03.2005 whereby the suit filed by the plaintiff Rajinder Singh seeking permanent injunction restraining defendants from interfering in plot measuring 450 sw. yards falling in khasra no. 818/1, West Vinod Nagar, D-Block, Delhi-92 (hereinafter referred to as ,,suit property) had been dismissed.

(2.) THE case of the plaintiff is that he is the recorded owner and in possession of the suit property. Defendants tried to take forcible possession of the suit property on 17.08.91; they could not succeed; threats continued. Suit was accordingly filed.

(3.) ORAL and documentary evidence was led.