2020 (4) ABR 250 ::AIROnline 2020 Bom 817 ::(2021) 3 All MR 370 (BOM)

Bombay High Court

Hon'ble Judge(s): N. J. Jamadar , J

Specific Relief Act (47 of 1963) , S.34, S.38— Declaration, injunction and possession - Suit for - Claim of Plaintiffs that they and their predecessors-in-title have been in exclusive possession of suit lands not supported by either documentary or oral evidence - Failure by them to establish factum of possession with reference to a particular time frame impairing claim of dispossession as well - Plaintiffs not entitled to relief claimed. (Para 52 57)