PAWAN KUMAR Vs. SURAT RAM AND OTHERS

JUDGEMENT

(1.) C.M. No. 17630 -CII of 2013:

(2.) APPLICATION is allowed and Annexures P -3 to P -12 are taken on record, subject to all just exceptions.

(3.) THE defendant broadly denied the plaint averments. It was pleaded that plaintiff No. 1 had leased out some land to M/s. M.G. Screening Plant and possession of specific Khasra numbers, mentioned in paragraph 3 of the written statement, was delivered and accordingly, Screening Plant was installed there. The defendant is in possession of specific Khasra numbers, as per his share and has right to raise construction in the said land, as per his choice. Various other pleas were also raised.