- (1.) This civil revision is directed against the judgment of the trial Court whereby suit of the plaintiff for possession of land measuring 56 kanals was decreed.
(2.) Briefly, the fact as are that the respondent filed suit under Section 6 of the Specific Relief Act on the ground that he was dispossessed by the petitioners on 21.5.1986 from the land in suit, forcibly and without any authority of law. He, therefore, prayed that he be put back in possession as the suit has been filed within six months from the date when he was dispossessed. Petitioners resisted the suit of the respondent on the ground that they have been in possession for the last eight years and have also constructed a room in which they are living.
(3.) On the pleadings of the parties, trial Court framed the following issues :- 1. Whether the plaintiff has been dispossessed from the suit land illegally, as alleged ? OPP 2. Whether the suit is not maintainable in this form ? OPD 3. Relief On issue No. 1, trial Court found that the respondent was dispossessed from the land in dispute on 21.5.1986. Suit was also found to be maintainable and in consequence thereof suit was decreed. This civil revision has been preferred to impugn the order of the trial Court.;