MALTI DEVI Vs. WALDIN MIAN

JUDGEMENT

(1.) The plaintiff -appellant field Title Suit No. 121 of 1988 against the defendant -respondent for declaration of title and recovery of possession of the suit land, detailed in Schedule II to the plaint.

(2.) According to the plaintiff, the defendant had encroached South -Western portion of Plot No. 1533/1 as also a portion of Plot No. 1532, detailed in Schedule III to the plaint, which was a Public Rasta.

(3.) The plaintiff claimed the said Plot No. 1533/1 to have purchased by two registered sale deed dated 30.3.1971 and 17.6.1971 (Exts. 2 and 2/a). She claimed that by virtue of the aforesaid encroachment and constructions by the defendant, her egress and ingress from orchard on Plot No. 1533/1 to the road was blocked.