(1.) The respondent/plaintiff filed a suit for permanent injunction. According to him, he was appointed as chowkidar/watchman under the petitioners/defendants in April 1993 on a monthly salary of Rs.500/- to look after and maintain the popular plants situated at Khasra No. 1418 to 1438 in Village Punjab Khor land, Delhi 81. In April 2002, he got increment in the sum of Rs. 250/- and his total salary stood enhanced to Rs. 750/- per month. In khasra godawari as well it was mentioned by the tehsildar that the respondent/plaintiff is the chowkidar/watchman of land of the petitioners. One Pratap used to give him salary every month. On 12th May, 2003 and 13th May, 2003, Pratap came to his house and told him that his services were not required. Under the circumstances, the respondent filed a suit for permanent injunction before the trial court on 14th May, 2003.
(2.) The petitioner/defendant had set up the following preliminary objection as well before the trial court :-
(3.) On 20th April, 2004, the trial court framed three issues, which are reproduced as under :