BHANWARU KHAN @ RASUL KHAN Vs. MUMTAJ

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) By the instant revision petition, the petitioner has challenged the order dated 6 th July, 2013 passed by the learned Additional District Judge, Abu Road, Sirohi, whereby the application preferred by the petitioner in an appeal of the respondent-defendant under Section 6(3) of the Specific Relief Act, 1963 (for short, 'the Act of 1963') was rejected by the learned Appellate Court.

(3.) By the judgment and decree passed by the learned trial Court under Section 6(1) of the Act of 1963 it has not only restored the possession of the petitioner back in the disputed property but has further granted him relief of declaration declaring him owner of the property.