JAI SINGH PANWAR ALIAS JAISI Vs. GAJENDRA SINGH

JUDGEMENT

(1.) THE plaintiff, Jai Singh Panwar, has filed the present suit through his General Power of Attorney, Sh. Jagdish Panwar. The suit has been filed for seeking, inter alia, the following reliefs :-

(2.) PLAINTIFF"s CASE IN THE PLAINT

(3.) SUMMONS in the suit were issued to the defendants on 31. 10. 1991. By an interlocutory order of the same date, the defendants were restrained from selling, alienating, encumbering or parting with possession of the suit property. They were also restrained from raising any construction without getting a plan sanctioned from the concerned authorities.