ANAND Vs. JAI BHAGWAN AND OTHERS

JUDGEMENT

(1.) C.M.No.12373-C of 2013

(2.) RSA No.4607 of 2013 (O&M)

(3.) According to the averments made in the suit, one Shri Ram (predecessor-in-interest of the respondent-plaintiffs) was owner of the suit property which was allotted to him during consolidation. Said Shri Ram died on 5.5.2008 and thereafter, the plaintiffs became owner of the suit property in equal shares. It is their case that in February, 2009, the defendant dispossessed the plaintiffs from the suit property forcibly and illegally. The defendant has no right to remain in possession of the suit property. The plaintiffs requested to him to hand over the vacant possession of the suit property and not to raise construction over the suit property, but to no effect. Hence the present suit.