RAKESH GOEL Vs. HIRA LAL

JUDGEMENT

(1.) C.R.P. 118/2019 & CM APPL.24052/2019 (stay)

(2.) Subject Suit was filed by one Sh. Hira Lal, the predecessor of respondent No.1 and respondent No.2 for possession and injunction against the petitioner with regard to a piece of land measuring 52 sq. yards out of Plot No.R-137 situated in Abadi known as Rishab Nagari, Village Dhirpur.

(3.) It was contended in the plaint that the suit property was part of a plot measuring 250 sq. yards and had been purchased by the plaintiff by virtue of a sale deed. It was specifically contended that the plaintiffs were the owners of the suit property measuring 52 sq. yards out of plot No.137 for which an award had been made but possession had not been taken consequent to the land acquisition proceedings.