SURAJ BHAN Vs. BHADU AND ORS.

JUDGEMENT

(1.) Petitioner has filed this petition challenging the order dated 25.02.2015 (Annexure P-8), whereby the application moved by the petitioner for directing the decree holder not to interfere in removal of the debris of the house by him from the disputed bara, was dismissed. I have heard learned counsel for the petitioner and gone through the record available on the file carefully.

(2.) Respondent No. 1 had filed a suit for possession of land measuring 0-3 marla Gair Mumkin Bara. The suit filed by respondent No. 1 was decreed vide judgment/decree dated 03.08.2000.

(3.) Trial Court while decreeing the suit of respondent No. 1, held as under:-