LILA DEVI Vs. DEVI RAM

JUDGEMENT

(1.) PLAINTIFF-APPELLANT Leela Devi has filed this appeal against the judgment and decree dated 28-5-1985 passed by District Judge, Faridabad.

(2.) THE brief facts of the case are that plaintiff appellant Leela Devi filed a suit against defendant Devi Ram seeking to restrain him from interfering in her possession over the plot depicted by the letters 'abcd' in the site plan.

(3.) IT has been averred in the plaint that the plaintiff is the owner in possession of the aforesaid plot which she purchased from Happi and others, vide registered sale deed dated 19-9-1983 for consideration of Rs. 1500/-; that after the execution of the sale deed, the said vendors put the plaintiff appellant in actual physical possession over the same, that thereafter the plaintiff appellant has been enjoying the fruits of its possession by using it as a 'gitwar'; that she has constructed a Khor and a Chhan ovar it and that cow-dung cakes are also prepared and Malba is collected therein.