LATE SH. UDARAM Vs. PANNA RAM

JUDGEMENT

(1.) The matter comes upon an application filed on behalf of the respondents for grant of mesne profit.

(2.) The facts are that the suit in question for possession and permanent injunction was filed by plaintiff respondent Panna Ram with an averment that the property in question was rented out to Udaram. But the defendants i.e. the legal representatives of Udaram denied any tenancy. They submitted that Udaram had an agreement to sell executed in his favour and they are in possession of the property by virtue of the said agreement to sell.

(3.) A suit for injunction was filed by Udaram/legal representatives of Udaram and the same having been dismissed on 18/9/2003 is not disputed.