SURINDER SINGH MITTAL Vs. SITO DEVI

JUDGEMENT

(1.) Petitioner has assailed the judgment and decree dated 07.02.2014 passed by the Civil Judge (Junior Division), Bathinda, vide which suit under Section 6 of the Specific Relief Act for recovery of possession of plot in dispute filed by the plaintiff/petitioner was dismissed.

(2.) In a suit under Section 6 of the Specific relief Act, the Court has to see:-

(3.) While considering the aforesaid facts, the Court has to see that Section 6 of the Specific Relief Act gives a special privilege to the person in possession of the property and who has been dispossessed in the manner as suggested above. The proceedings are somewhat summary in nature which are purely based upon the possession of the property. The question of title is wholly irrelevant.