VIKAS VIJ Vs. VIKRAM VIJ

JUDGEMENT

(1.) The present suit has been filed for declaration of title, possession, recovery of mesne profits, and permanent and mandatory injunction against the defendants.

(2.) The plaintiff has alleged that the plaintiffs have been forcibly dispossessed from the suit property and the defendants No. 4 and 5 have encroached upon the same since 22/11/2023 by way of force, coercion, deceit and preparation of false documents. It has further been alleged that the defendants no.4 and 5 have been using the suit property for their own personal use and generating revenue by illegally leasing the same to a third party without any authority.

(3.) Briefly stated, the facts as alleged by the plaintiffs are that the plaintiffs purchased two and a half storey built up property bearing Municipal NO. 2799 measuring 111 sq. yds, Khasra No.83, Block-P, Gali No. 19 and 20, situated at Naiwala Estate, Beedon Pura, Karol Bagh from its owner Mr. Om Prakash Mittal.