OM PRAKASH Vs. JUGAL KISHORE

JUDGEMENT

(1.) This leave to appeal has been filed by the applicants, legal representatives of Ram Karan Mali, qua the judgment & decree dated 25.11.2014 passed by the Additional District Judge No.1, Bikaner in Civil Appeal No.74/2009.

(2.) It is, inter-alia, indicated that the suit was filed by one Shankar Lal against Urban Improvement Trust ('UIT') and Roopa Ram, inter-alia, for permanent injunction in relation to the land comprised in Khasara No.711/224/1, wherein it was claimed that the plaintiff was in possession of the land in question; defendant - Roopa Ram was trying to get the land regularized in his favour fraudulently and therefore, the UIT be restrained from regularising the land in question in favour of the defendant No.2.

(3.) The suit was resisted by UIT indicating that the plaintiff has no legal right qua the land in question. The defendant No.2 - Roopa Ram claiming himself to be the legal representatives of one Fataram and his wife -Prayagi Devi and indicating that there are no other legal representatives claimed himself to be in possession of the land in question and disputed the possession of the plaintiff and claimed that in fact he was entitled for issuance of patta in his favour.