INDER RAJ & OTHERS Vs. PURNARAM

JUDGEMENT

(1.) Instant revision petition has been filed under Section 115, C.P.C. against the judgment dated 19.07.2003 passed by the Civil Judge (Jr. Dn.) & Judl. Magistrate, Sardarshahar (District Churu) in Civil Original Suit No.5/1998 whereby the suit filed by the respondent-plaintiff for possession is decreed in favour of the respondent-plaintiff.

(2.) As per facts of the case, a suit for getting possession of land in dispute and permanent injunction was filed by the plaintiff-respondent against the defendant-petitioners, in which, it is stated that land in dispute is situated in village Jaitsisar Bas Dhiktaniya and patta No.9 was issued for the said land in question by the Gram Panchayat in favour of the plaintiff on 06.06.1962 and plaintiff was raising construction upon the said land but the defendant petitioners interfered in the peaceful possession of the plaintiff over the land in question to grab the same forcibly and made encroachment over the land.

(3.) According to the plaintiff, FIR was also filed in the Court but the police did not investigate the matter properly, therefore, the plaintiff-respondent made a prayer in the suit that suit may be decreed in terms of the prayer made in the suit and defendant-petitioners may be directed to restore possession of the land in question.