SPORTS STATION INDIA PVT. LTD. Vs. AJAY ARREY

JUDGEMENT

(1.) Appellants/defendants have approached this Court, under Sec. 100 of the Code of Civil Procedure, by preferring present Regular Second Appeal against the judgment and decree dtd. 24/5/2016 passed by Additional District Judge Sirmaur District at Nahan in Civil Appeal No. 63-N/13 of 2015, titled M/s Sports Station India Ptv. Ltd. (SSIPL) and others Vs. Ajay Arrey, whereby judgment and decree dtd. 30/3/2015 passed by Civil Judge (Senior Division) Court No. 1, Paonta Sahib, District Sirmour, H.P. in Civil Suit No. 4/1 of 2009, titled as Ajay Arrey Vs. M/s Sports Station India Pvt. Ltd (SSIPL), has been upheld, affirming the judgment and decree passed in favour of plaintiff by the Trial Court for possession on the basis of title of land bearing Khata/Khatauni No. 109/160, Khasra Nos. 305/266/101/1 measuring 16 biswas situated in Mauza Bangran, Tehsil Paonta Sahib, District Sirmour, H.P., on the basis of demarcation report Ex. PX1 and encroached map Ex. PX2, forming these documents as part of decree.

(2.) Parties hereinafter, for convenience, are being referred as per their status before the Trial Court.

(3.) Plaintiff had filed a suit for passing a decree for possession of the suit land referred supra on the basis title of the suit land purchased by him from one Dharam Dass, sale deed whereof was executed by an Officer of the Court in execution of judgment and decree for specific performance dtd. 9/1/1995 passed in favour of plaintiff and against Dharam Dass in Civil Suit No. 69-1 of 1986.