PANDURANG MARDA Vs. VINOD KANWAR

JUDGEMENT

(1.) The writ petition in hand is directed against the order dtd. 1/12/2021, passed by learned Additional District Judge, Makrana, District Nagaur (hereinafter referred to as 'the Appellate Court'), vide which the order dtd. 26/2/2019, passed by the learned Civil Judge and Judicial Magistrate, Makrana, District Nagaur (hereinafter referred to as 'the learned trial Court') has been reversed.

(2.) Pithily put, facts germane for the present purposes are that the petitioner-plaintiff initiated a suit for injunction contending that a plot, ad-measuring 6300 sq. ft., situated in Village Ranigaon, as mentioned in para No.l of the plaint, belongs to the plaintiff and has come in his share by virtue of a family settlement dtd. 28/2/1969 (written in Marathi) on which the defendants are illegally raising construction.

(3.) In support of his assertion, a patta issued by the Maharaja of Marwar was also relied upon, which is written in vernacular marwari.