NAVNEET KUMAR Vs. MANDIR MURTI SHREE RADHA KRISHAN

JUDGEMENT

(1.) Petitioner is aggrieved of the order dtd. 11/9/2015 passed by Civil Judge (Senior Division), Yamuna Nagar at Jagadhri vide which order dtd. 12/8/2015 was modified and fresh warrant of possession was issued.

(2.) Plaintiff/respondent Mandir Murti Shree Radha Krishan Bawna Wala through its Mohitmins filed a suit for possession against the defendant/petitioner in respect of land measuring 4117 sq. yards comprised in khewat No.764, khatoni No.985 1 of 7 min, khasra No.102/392 min situated in the revenue estate of village Jagadhri as per jamabandi for the year 1999-2000 after removing the superstructure raised by the defendant. Consequential relief of permanent injunction was also sought thereby restraining the defendant from raising any kind of construction in the suit property and also from alienating the land.

(3.) The case set up by the defendant was that he was lessee on the basis of two lease deeds dtd. 11/10/1990 (Ex.D5) and 22/10/1990 (Ex.D7). The land measuring 1635.89 sq. yards was the subject matter of aforesaid lease deeds, the possession of which was given to the defendant.