KESAR SINGH Vs. MEHAR CHAND GOEL

JUDGEMENT

(1.) PLAINTIFF , respondent herein, had filed a suit under Section 6 of the Specific Relief Act, 1963 (for short, the 1963 Act) seeking possession of the shop in dispute located in Khewat No.34, Khatauni No.34, Khasra No.281/1, HB No.246, situated in the revenue estate of village Barwala, Tehsil and District Panchkula on the ground that the defendants, petitioners herein, had taken forcible and illegal possession of the shop from him on 5.8.2011. A case of total denial was set up by the defendants.

(2.) THE trial court on 13.2.2012 had framed the following issues for adjudication of the dispute between the parties:

(3.) CONSIDERING oral as well as documentary evidence, deciding all the issues in favour of the plaintiff, the suit was decreed, ordering the defendants to restore the possession of the shop in question to the plaintiff within three months of the passing of the order on 20.9.2013 (Annexure P -