- (1.) The present revision petition has been filed under Section 115 of the Code of Civil Procedure (hereinafter to be referred as 'the Code') against judgment and decree dated 17.7.2009 passed by learned Additional Civil Judge, Senior Division, Nakodar, vide which suit filed by the petitioner-plaintiff for a decree for possession of the property in dispute, duly described in the heading of the plaint under Section 6 of the Specific Relief Act, 1963 (hereinafter to be referred as 'the Act') was dismissed.
(2.) I have heard learned counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned trial Court
(3.) Briefly stated the facts of present revision petition are that petitioner-plaintiff filed a suit for restoration of possession under Section 6 of the Act of the property in dispute, i.e., taur measuring 160 sq. feet, duly shown in red colour in the site plan attached with the plaint and bounded as under: North : Harbans Singh 5' South : Street 5' East : Gurdev Kaur 32' West : Remaining property by plaintiff.;