NATHIRAM KASHYAP Vs. OMKAR

JUDGEMENT

(1.) Having heard the rival contentions of learned Senior Counsel for the revisionist as well as learned counsel for the respondent, it is abundantly clear that the plaintiff Mr. Nathiram Kashyap purchased a plot of land on 31.01.2001 from Smt. Kashmiri Devi to construct the house thereon.

(2.) This plot of land has been shown by the letters A, B, C and D in the map annexed with the plaint.

(3.) Originally the property was of Sri Hajari Lal Jain and after his death his wife Smt. Jainwati Jain sold the number of plots of such property to some persons including the plaintiff and they constructed their houses on the plots purchased by them respectively. All these houses are situated adjacent to each other and have been shown by the figures H, A, B, F, D, C and I. The sale deed, got executed by the plaintiff, showed the pathway towards East as well as in the South.