GAUTAM PARKASH Vs. RAKESH KUMAR AND OTHERS

JUDGEMENT

(1.) PLAINTIFF Gautam Parkash has filed this revision petition under Article 227 of the Constitution of India impugning judgment and decree dated 5.9.2011 Annexure P/10 passed by the trial court thereby dismissing the suit of the plaintiff -petitioner filed under section 6 of the Specific Relief Act, 1963. Admittedly, plaintiff was tenant in the disputed property under Banarsi Dass since deceased -predecessor of defendants/respondents. The plaintiff had placed his khokha there.

(2.) CASE of the plaintiff is that on 27.1.2006, the defendants with the help of some other persons tried to take forcible possession of the suit property and therefore, dharna was held in front of the suit property and it was reported in newspapers. However, on 28.1.2006, the defendants got the plaintiff arrested by police of Police Station City Sunam and in the absence of the plaintiff, the defendants took forcible possession of the suit property. Accordingly, plaintiff filed suit for possession of the suit property.

(3.) LEARNED trial court has dismissed the plaintiff's suit. Feeling aggrieved, the plaintiff has filed this revision petition to challenge judgment and decree of the trial court.