GORDHAN Vs. DINESH

JUDGEMENT

(1.) Shri B.I. Mehta, counsel for the petitioner.

(2.) The facts of the case are that on 29-07-2011, the plaintiff/respondent no. 1 has filed a suit for permanent injunction, possession against the present petitioner on the ground that they are the owner of the disputed agricultural land being survey no. 194 area 1.682 hectors and the defendant/petitioner be restrained from interfering in their possession. During pendency of the suit, the plaintiffs were dispossessed, therefore, by way of amendment, they sought decree of possession.

(3.) The petitioner defendant filed a written statement denying the averments made in the plaint contending that on 01-11-1985, father of the plaintiff nos. 1 to 3 and husband of respondent no. 4 Late Champalalji has sold the disputed land to the petitioner for consideration of Rs. 15,000/- and executed an agreement and handed over the possession to him. Along with written statement, the petitioner/defendant also filed counter claim.