DARSHAN SINGH Vs. BALJIT SINGH SODHI AND OTHERS

JUDGEMENT

(1.) Plaintiff-petitioner is in the revision petition against the order dated 30.10.2015 dismissing the suit filed by him under section 6 of the Specific Relief Act, 1963.

(2.) Plaintiff had claimed that he was lessee under the Gram Panchayat for a period of 10 years with respect to land measuring 34 bighas w.e.f. 26.03.2003 to 25.03.2013. It was further pleaded by the plaintiff that he deposited the lease money as agreed for seven years and thereafter when the plaintiff wanted to deposit the remaining amount, it was not accepted. The plaintiff approached BDPO to get the amount adjusted but the BDPO ordered deposit of the leased amount only on 27.08.2009.

(3.) The plaintiff further pleaded that he has been forcibly dispossessed in April, 2011. It is not in dispute that the remaining lease money was also deposited by the plaintiff.