Surinder Gupta, J. - (1.) Plaintiff -Khilanda Ram (appellant) filed suit claiming the reliefs as follows: - (i) Declaration that entries in the revenue record showing the defendants or their predecessor as mortgagee of suit land are illegal and required to be deleted; (ii) the defendants have no right, title or interest in the suit land of which plaintiff is owner in possession; (iii) a decree of permanent injunction restraining the defendants from interfering in possession of plaintiff over suit land; and (iv) in the event of plaintiff being dispossessed by the defendants during pendency of suit a decree for possession be passed in favour of plaintiff and against the defendants. BRIEF FACTS: -
(2.) The land in dispute comprised of 1/6th share bearing khasra No. 2202 (0 -19), 2204 (0 -3), 2207 (0 -16), 2208 (0 -8), 2209/2 (0 -8) measuring in all 2 bighas 14 biswas and khasra no. 2125 (3 -1), 2139 (0 -5), 2163 (0 -16), 2165 (1 -5), 2009 (1 -16), 3308 (0 -12), 2210 (2 -1), 2129 (1 -9), 2199 (1 -6), 2130 (0 -12), 2131 (1 -3), 2134 (0 -15), 2136 (0 -18), 2137 (2 -4), 2138 (0 -18), 2141 (1 -6), 2142 (1 -11), 2145 (0 -12), measuring in all 23 bighas 7 biswas is situated within the revenue estate of village Mauja Taoru, tehsil Nuh, District Gurgaon.
(3.) The above property was evacuee property sold by Assistant Custodian, Gurgaon in public auction and plaintiff being highest bidder was issued the necessary sale certificate and mutation Nos. 2198 and 2199 respectively were duly entered and sanctioned in the revenue record in favour of plaintiff on 05.05.1962.;