ABU KHAN Vs. ISHAQ KHAN

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner against the judgment and decree dtd. 11/5/2011 passed by learned Additional Civil Judge (J.D), Jodhpur Metropolitan No. 3 passed in Civil Suit No. 109/2001 whereby, the suit filed by the petitioner for possession and recovery of mesne profit has been rejected.

(2.) Brief facts of the case are that petitioner filed a suit against the respondents for possession of Plot No.105 situated at Chopasani Road, Kachhi Basti, Jodhpur so also seeking mesne profits under Sec. 6 of the Specific Relief Act.

(3.) Upon service of notice, the respondents filed written statement and denied the facts stated in the suit. On the basis of the pleadings of the parties, the trial court framed as many as five issues. The plaintiff and the defendants produced their respective evidence and also exhibited various documents.