M.C. ROHTAK Vs. SMT. SUDESH KUMARI

JUDGEMENT

(1.) Suit for permanent injunction in respect of disputed property, filed by the plaintiff-Sudesh Kumari (respondent herein) was decreed by the trial Court on 26/2/1990. The appeal filed by the defendant-Municipal Committee, Rohtak (appellant herein) was dismissed by the First Appellate Court of learned District Judge, Rohtak vide judgment dtd. 9/1/1992. Against these concurrent findings of the Courts below, defendant has approached this Court by way of the present Regular Second Appeal.

(2.) Trial Court Record was called and same has been perused. In order to avoid confusion, parties shall be referred as per their status before the trial Court.

(3.) According to plaintiff, she is owner in possession of H.No. 289, Ward No. 14, situated at Sanjay Nagar, Rohtak shown by letter 'ABCD' in the site plan (Ex.PW2/D). She had purchased the plot underneath the said house from one Ram Sarup son of Karam Chand vide registered sale dtd. 17/4/1978 (Ex.PW2/A).