PURAN SINGH Vs. MANOJ KUMAR AND ANOTHER

JUDGEMENT

(1.) This revision petition is directed against the judgment dtd. 30/3/2018 passed by the Ld. Civil Judge (Junior Division), Jalandhar in a suit filed by respondent-plaintiff for restitution of possession of Shop No.6, Building No.5 situated at Mohalla No.6, Jalandhar Cantt.

(2.) Vide the impugned judgment dtd. 30/3/2018, the Ld. Trial Court decreed the suit filed by respondent No.l under Sec. 6 of the Specific Relief Act and directed the petitioner-defendant to hand-over vacant possession of the suit property and also restrained the petitioner from alienating the same.

(3.) In passing the impugned judgment, the Ld. Court below was satisfied that the respondent-plaintiff was actually a tenant in the disputed shop, which tenancy he had inherited after the death of his father Mohan Lal alias Kashmiri Lal, and that he had been forcibly and illegally dispossessed by the petitioner-defendant in conspiracy with Kiran widow of Late Sanju Kumar, who was the deceased brother of the respondent by breaking upon the locks of the shop in the night of 10/9/2012.