IIT Vs. SHANTI AND ORS.

JUDGEMENT

(1.) The Indian Institute of Technology (for short 'IIT'), Hauz Khas, New Delhi, through its Director, lodged a suit number 258/06/1983 for possession, mesne profits and mandatory injunction against the respondents/defendants who are the LRs of late Gauri Shankar who is said to have encroached upon the land belonging to the appellant.

(2.) The aforesaid suit was dismissed vide judgment and decree dated 05.04.2008. The Lower Appellate Court vide judgment dated 15.10.2008 passed in RCA No.09/2008 affirmed and upheld the Trial Court judgment referred to above.

(3.) Hence, the present second appeal against the impugned judgments.