RAVI SINGH SENGAR Vs. SMT. PUSHPA SINGH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appellant has filed the present appeal challenging the judgment and decree dated 20/09/2017 passed by 2nd Additional District Judge, Chhatarpur in Regular Civil Appeal No. 3A/2016 thereby affirming the judgment and decree dated 14/3/2014 passed by 1st Civil Judge Class-I, Chhatarpur in Civil Suit No. 3-A/2014.

(3.) The brief facts of the case are that respondents No. 1 and 2/plaintiff had filed a civil suit against the appellant/defendant pleading that out of her self-acquired funds plaintiff No. 1 had purchased a plot situated at Ward No. 32, Tah. and District Chhatarplur in which she constructed a house out of her own funds which is the suit house. The suit house has been registered in the Nagar Palika, Chhatarpur in the name of plaintiff No. 1. It is pleaded that plaintiffs have given the suit house to defendant No. 1 for residential purpose on his giving promise that they will serve them. It is further contended that after some days, defendant No. 1 started misbehaving with the plaintiffs and on his posting at Bhopal, he did not carry his wife and children to Bhopal. It is also pleaded that when it was very difficult to live the plaintiffs in the house, then defendant No. 1 told them to go anywhere by leaving the house otherwise he will shoot them. Defendant/appellant threatened the plaintiff to execute the sale deed of the house house in his favour. Defendant/appellant has also illegally given possession of first floor of the house to defendant Nos. 2 and 3. Thus, the plaintiffs filed a civil suit for delivery of possession, damages and permanent injunction.