PALTOO RAM Vs. UMA DEVI

JUDGEMENT

(1.) THE petitioners have filed the present petition under Section 115 CPC against the order dated 17th December, 2012 whereby objection filed by the petitioners were dismissed with cost of Rs.10,000.

(2.) ADMITTEDLY , the predecessor -in -interest of the petitioners came into the possession of the disputed property through one Late Sh. Vinay Pal Sharma whose name was reflecting in the revenue record to be the owner in the year 1974. In March, 1981 Lt. Sh. Vinay Pal Sharma filed a suit being CS (OS) No.176/1981 against MCD for permanent injunction, as owner in possession of Khasra Nos.587, 586, 584 and 588 situated in village Chandrawali, Shahdara, Delhi.

(3.) SMT . Uma Devi (now respondent) filed suit for possession and recovery of damages against the defendants (now petitioners) on 23rd August, 1990 which was decreed by learned Civil Judge on 7 th January, 2005.