DEVENDER THAKUR AND ANOTHER Vs. HARDAYAL KHIMTA

JUDGEMENT

(1.) This petition has been filed assailing judgment and order, dated 21st September, 2016, passed by learned Civil Judge (Junior Division) , Chopal (Camp at Jubbal) , District Shimla, in Case No. 45/1 of 2016, titled as Hardyal Khimta versus Devender Thakur (for short 'impugned judgment') whereby suit of plaintiffrespondent has been decreed, at the stage of framing of issues, exercising powers under Order XV Rule 1 of the Code of Civil Procedure (for short 'CPC') , by adjudicating the suit under Section 6 of The Specific Relief Act, 1963 (for short 'the Act') , directing the defendantspetitioners to remove the locks from the property rented out to the plaintiffrespondent.

(2.) I have heard learned counsel for the parties and have also gone through the record and relevant provisions of law.

(3.) Section 6 of the Act reads as under: