KASHMIRI LAL Vs. PREMI DEVI

JUDGEMENT

(1.) THE petitioner, Kashmiri Lal, is aggrieved by the order dated 29.03.2011, passed by the learned Additional District Judge, Fast Track Court, Hamirpur, whereby he allowed the appeal of the plaintiff - respondent and restrained the petitioner -defendant from forcibly dispossessing the plaintiff from the suit land.

(2.) THE undisputed facts are that the defendant, Kashmiri Lal, is the son of late Shri Ram Chand from his first wife, Sarvo Devi. Premi Devi claims to be the second wife of Ram Chand and according to her, she has inherited the property of Ram Chand.

(3.) I have heard Mr. Romesh Verma, learned counsel appearing on behalf of the petitioner and Mr. Neeraj Gupta, learned counsel appearing on behalf of the respondent.