LAI SINGH Vs. T CHANDER

JUDGEMENT

(1.) The purport of, the suit filed under Section 6 of the Specific Relief Act, 1963, is in question in the present Civil Revision Petition.

(2.) In the said suit, the plaintiff had, inter alia, prayed for the relief of recovery of possession of 300 Square Yards (presently 250 Square Yards) in S.No.64/1 situated at Ameerpet, Sanjeevareddy Nagar, Hyderabad. In his plaint, the plaintiff had, inter alia, averred that on 9-3-1990, the defendant illegally occupied the suit property without his consent. It is true that in the plaint, the plaintiff-petitioner had set up his title. The defendant-respondent, on the other hand, in his written statement denied and disputed the title of the plaintiff and, inter alia, contended that he has never been in possession of the suit properties. The learned trial Judge framed two issues, which are as follows:

(3.) While deciding issue No.1, it was, inter alia, held that: