MOHAN LAL Vs. JAGDISH SINGH AND OTHERS

JUDGEMENT

(1.) CM No. 2238-C of 2014

(2.) The facts of the case are that the plaintiff-appellant filed suit for permanent injunction restraining the respondents from dispossessing him from disputed property fully detailed in the head note of the plaint forcibly except in due course of law. It was pleaded that the plaintiff was inducted as tenant over the demised property at the rent of Rs.20/- per month. The plaintiff has been regularly paying the rent to defendant No.1 but defendant No.1 did not issue any receipt. The plaintiff came to know that defendant No.1 has entered into an agreement to sell in favour of defendants No.2 & 3. No ejectment order has been passed against the plaintiff. Defendant No.1 has transferred the demised property in favour of defendant No.4 who is wife of defendant No.2 vide sale deed dated 7.2.1990. Hence, the suit.

(3.) Upon notice, all the defendants appeared and contested the suit. Defendant No.1 filed a separate written statement while defendants No.2 & 3 filed a joint written statement whereas defendant No.4 after being added as a party filed separate written statement.