JAI BHAGWAN AND ORS. Vs. MURTI DEVI

JUDGEMENT

(1.) THIS regular second appeal has been preferred by the appellants/defendants against the judgment and decree dated 13.2.2012 passed by the learned Civil Judge (Junior Division), Gohana vide which suit of the plaintiff for permanent injunction was decreed and the judgment and decree dated 21.11.2014 passed by the Court of learned District Judge, Sonepat vide which the appeal preferred by the appellants against the above said judgment and decree dated 13.2.2012 was dismissed.

(2.) THE case of the present respondent (plaintiff before the learned trial Court) in brief was that her husband namely Man Singh alias Maman was in possession of the property in dispute measuring 6 Marlas in total as its owner. After his death, the plaintiff along with her children came in possession of this property being its owner. They are using this property for domestic purposes. The defendants (the present appellants) who had no right, title or interest in the suit property were trying to dispossess the plaintiff from the suit property forcibly and illegally and hence the present suit.

(3.) REPLICATION was filed and issues were framed.