UMAR MOHAMMED AND ANOTHER Vs. AJEEM AND OTHERS

JUDGEMENT

(1.) Cm No. 9384-C of 2013

(2.) Plaintiff alleged that he is owner in possession of the suit land and the defendants are hell-bent to interfere in ownership and possession of the plaintiff without any right, title and interest.

(3.) On notice, defendants contested the suit and denied the ownership and possession of the plaintiff, rather claimed their possession since 50 years. There was no relinquishment of tenancy nor they were ever ejected. Entries since 1990-91 as khudkast were claimed to be wrong, illegal and without notice to the defendants. Defendants further alleged that they have already constructed two rooms in the suit property and are residing therein. Plaintiff never remained in possession of the suit land nor have any concern whatsoever.