HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 23532 of 2011 Petitioner :- Sri Ram Swaroop And Others Respondent :- Baburam Pal And Others Petitioner Counsel :- Naveen Bajpai Hon'ble Rajes Kumar,J.
The petitioners filed a suit for permanent injunction restraining the respondents not to interfere in the peaceful possession over the property in dispute along with an application for interim relief.
The contention of the petitioners is that the plaintiffs had purchased the property in dispute vide sale deed dated 5.12.1986 for Rs.24,000/- and they are in possession of the property. When the defendants started interfering the present suit has been filed. The case of the defendants is that they had purchased the said property on 3.11.2000 for Rs.10,000/- and they are in possession of the property in dispute. The contention of the petitioners is that the defendants have only filed a photo-stat copy of the sale deed dated 3.11.2000, which is inadmissible. The sale deed is forged. He submitted that when in the year 1986 the said property was purchased for Rs.24,000/-, the said property could not be sold for Rs.10,000/- only. The trial court has rejected the application for interim relief on the ground that the defendants had purchased the property on 3.11.2000. The appeal against the said order has been dismissed.
Issue notice to the respondents, returnable at an early date. The petitioners may take steps to serve the respondents within 10 days.
List in the week commencing 23.5.2011.
Till the next date of listing, the parties are directed to maintain status-quo in respect of the property in dispute.
Order Date :- 22.4.2011 OP