OMANA Vs. SUKUMARAN

JUDGEMENT

(1.) The suit for declaration of title and recovery of possession was dismissed concurrently by the courts. The plaintiff is in appeal.

(2.) The plaint schedule property has an extent of 2.100 cents with a two storied building. According to the plaintiff, she got assignment of the land as per Ext.A1 Patta issued in LA 8/1978. She constructed a building thereon. The defendant is her sister's husband. He was permitted to conduct business in one of the rooms in the building. The defendant forcefully evicted the plaintiff from the plaint schedule property. Therefore, the suit is filed for recovery of possession on the strength of title.

(3.) The defendant contended that the building in the property was constructed by him, and thus denied the title of the plaintiff.