BABU & ORS Vs. NAIN SINGH & ANR

JUDGEMENT

(1.) This second appeal impugns the judgment and decree in Suit No. 30/2013 dated 11.12.2006 as well as the order of the First Appellate Court upholding the same on 22.04.2015. The respondents (plaintiffs) had sought permanent injunction against the appellants from being dispossessed by the appellants from Khasra no. 185 admeasuring 1 bigha, 1 biswa situated in revenue estate of village Sabhapur, Delhi. The suit was decreed vide judgment dated 22.04.2015.

(2.) The plaintiffs had claimed that the suit land occupied by them formed a part of Khasra no. 185. The defendants/appellants had contended that the suit property fell in Khasra no. 186.

(3.) The Trial Court had considered the site plan filed by the plaintiffs and had accepted it as sufficient evidence to conclude that the suit property fell in Khasra no. 185. The judgment and decree was upheld by the first Appellate Court.