MOHAMMED BAIG Vs. ISMAIL BEGH

JUDGEMENT

(1.) The Judgment and Decree of the learned District Munsif, Bodhan in O.S. No. 213 of 1981 dated 30-7-1996 are sought to be revised in this Revision Petition.

(2.) The Petitioner is the defendant in the suit whereas the respondents were the plaintiffs. The suit was filed under Sec.6 of the Specific Relief Act, 1963 alleging that the plaintiffs were dispossessed of the suit schedule property by the defendant without their consent and forcibly. On a contest, the learned District Munsif found that the plaintiffs were in possession of the suit property within six months prior to the date of suit and accordingly directed that they be put in possession of the same.

(3.) Smt. A. Sushanti, the learned Counsel for the petitioner hascontended that the learned District Munsif has exceeded his jurisdiction in deciding the question of title and also awarding mesne profits in a proceeding under Sec. 6 of the Specific Relief Act