OM PRAKASH AGARWAL Vs. LACCHI RAM

JUDGEMENT

(1.) Heard Sri Pankaj Saxena, counsel for the petitioner.

(2.) The petitioner has preferred the present petition inter-alia with the prayer to set aside the order dated 05.03.2020 passed by Civil Judge (Senior Division), Jhansi in Original Suit No. 259 of 2016 (Lachchi Ram vs. Rajesh and others).

(3.) Facts in brief as contained in the present petition are that Original Suit No. 259 of 2016 was filed by one Lachchi Ram along-with Mukesh against Rajesh and 4 others including the present petitioner Om Prakash Agarwal in the Court of Civil Judge (Senior Division), Jhansi for permanent injunction and for declaration that the decree dated 26.05.1993 passed by Commissioner, Jhansi in Appeal No. 56 of 1993 (Ranpat Singh Parihar vs. State) be declared void inter-alia on the ground that he is the owner of of the plot being plot nos. 2308, 2309, 2310, 2311 and 2314 total 5 plots of area 1.71 decimal, situated in Mohal Nandu Khata, Khewat No. 11, Mauja-Jhansi, Pargana and District-Jhansi. Ranpat Singh has got a decree in his favour from the Commissioner, Jhansi on 26.05.1993 on the basis of which he has sold the land in question to petitioner and respondent nos. 3 to 6 who are trying to dispossess the plaintiff.