AJEET SINGH Vs. MUSMAT ULFUTNISSA BEGAM

JUDGEMENT

(1.) This revision petition has been filed by the defendant against the order dated 4.10.1996 passed by Additional Civil Judge (S.D.) Tonk on the application made by the plaintiff respondent u/s 6 of the Specific Relief Act.

(2.) Mst. Ulfatunissa Begam wife of Jahir Ali Khan had approached the court u/s 6 of the Specific Relief Act for restoration of the possession of House No. 57 in Ward No. 4.

(3.) The defendant, now the petitioner, had denied the allegation and had come up with the plea that he had purchased the house in question by registered sale-deed for an amount of Rs. 3,000.00 from one Sajid Ali. After recording the evidence of both the parties, the Addl. Civil Judge (S.D.), Tonk had passed an order under sub-clause (iv) of Sec. 6 of the Specific Relief Act for handing over the possession of Haveli No. 57 (Old)/House No. 54 (new) in ward No. 4.