RAMJILAL Vs. URBAN IMPROVEMENT TRUST

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against order dated 25.10.1996 passed by the District Forum, Alwar in Complaint Case No. 355/96 by which the complaint of the appellant was dismissed.

(2.) THE necessary facts given rise to this appeal are as follows:

(3.) AGGRIEVED from that order this appeal has been filed by the appellant and the main case of the appellant is that it was the obligatory duty of the respondents to give the possession of the house without any encroachment and since the same was not done by the respondents, therefore, findings recorded by the District Forum are erroneous one and should be set aside.