- (1.) Plaintiffs filed a suit for declaration and mandatory injunction claiming that defendant No.4 had encroached upon the suit land. The case of the plaintiffs in brief was that Dwarka Dass had purchased the land in dispute vide sale deed 16.7.1934 Hence, the plaintiffs were owner of the suit land. Defendant No.4 had raised boundary wall around the suit land in the month of March,1985 on the false plea that it was acquired by the Chandigarh Administration. Hence, the suit was filed by the plaintiffs.
(2.) The defence of the defendants was ordered to be struck off as they had failed to file the written statements despite several opportunities.
(3.) In support of their case, plaintiffs led their oral as well as documentary evidence.;