KUNJ LAL Vs. BHAGWAN DAS JUGAL KISHORE

JUDGEMENT

(1.) ON 21-1-1948, Bhagwan Das instituted Civil Suit NO. 9 of 1948 for the possession of the house in suit.

(2.) IN para. 1 of the plaint it is stated that Debi Das, grandfather of the plaintiff, purchased the site on which the house stood, from Ramun and Kura sons of Makhan, caste Rajput and that Jugal kishore, father of the plaintiff, constructed the house in 1938 after having obtained the sanction of the Municipal Committee, Bhiwani.

(3.) IN para. 3 of the plaint it is stated that the defendants are distant collaterals of the plaintiff and after the house was constructed the defendants took southern portion of the house 'gratis' for residence while in the northern portion of the house the plaintiff placed his goods and locked that portion.