Rakesh Tiwari, J. - (1.) Heard the counsel for the parties and perused the record.
(2.) This writ petition arises out of a revision decided by the District Judge, Agra on 10.9.1984. In this revision an order passed in Suit No. 200 of 1958 was challenged.
(3.) In short the facts are that Pooran Chand Jain, predecessor in interest of respondent Nos. 2 to 5, filed the above suit claiming that he was owner in possession of plot Nos. 88 and 8 situate in village Kerawali, District Agra. The present petitioner who was defendant in the above suit denied the ownership and possession of the land in dispute. The case of the defendant was that he had purchased the land in question by sale deed dated 14.11.1957 executed by one Amir and constructed nine shops as well as 9 houses over the land; that plaintiff Pooran Chand Jain did not raise any objection at that time and has wrongly filed the suit and the constructions of the defendants are not situate on plot Nos. 88 and 8.;