DEORAO Vs. JANARDHAN

JUDGEMENT

(1.) Heard learned Counsel appearing for the petitioners for considerable length of time.

(2.) The facts of the case in a nut shell are as under:-

(3.) According to the respondent plaintiff, defendant No.2 entered into the illegal transaction to sell road land to defendant No.1 under the registered sale deed dated 16.2.2001 admeasuring about 5,374 square feet (499.26 square meters) which was also described by the boundaries thereof. The respondent plaintiff had alleged encroachment by defendant No.1 over the suit property as well as illegal construction carried out by defendant No.1. He had further alleged falsity, fraud etc. on the part of the defendants.