GOPIRAM Vs. LATE SHRI RAMKARAN

JUDGEMENT

(1.) THIS second appeal under Section 100 CPC is directed against judgment and decree dated 30.08.2012 passed by Additional District Judge, Rajgarh, District Churu, whereby, the appeal filed by the appellants against judgment and decree dated 21.03.2006 passed by Civil Judge (Junior Division), Rajgarh, District Churu has been dismissed.

(2.) THE facts in brief may be noticed thus: the respondents -plaintiffs filed a suit for eviction against the appellants with the averments that the plot in question was purchased in public auction by them on 07.07.1985 and a Patta was issued and the defendants had trespassed no the land about three months before filing of the suit, therefore, it was prayed that the defendants be evicted and the possession of the suit plot be handed over to the plaintiffs.

(3.) THE trial court framed four issues; on behalf of the plaintiffs three witnesses were examined; on behalf of the defendants also three witnesses were examined.