JAGDEV SINGH Vs. PAUL SINGH

JUDGEMENT

(1.) THIS is a Civil Revision filed by Shri Jagdev Singh against Shri Paul Singh and it has been directed against the judgment and decree dated 29.1.1999, passed by the Civil Judge (Jr. Division), Ludhiana who decreed the suit of the plaintiff-respondent Shri Paul Singh for recovery of possession of the disputed property shown as red in the site plan Ex.P.4 and marked by the words "ABCD".

(2.) IN short, the case set up by the plaintiff-respondent Paul Singh was that he is the owner of the site in question and he was illegally dispossessed by the defendant-petitioner on 30.5.1994 and that the defendant-petitioner has encroached upon forcibly the property the breaking over the wall and amalgamated the property in his property. In short the case of the plaintiff-respondent was that since he has been illegally dispossessed by the defendant-petitioner, therefore, he filed the suit for possession under Section 6 of the Specific Relief Act.

(3.) NOT satisfied with the impugned judgment and decree of the trial Court, the defendant-petitioner has filed the present petition.