PUJARI BAI Vs. MADAN GOPAL

JUDGEMENT

(1.) This appeal arises out of a judgment of the Punjab and Haryana High Court delivered in Civil Regular Second Appeal No. 1871 of 1975 dated 31-12-1983.

(2.) This second appeal before the High Court of Punjab and Haryana was taken against the judgment of Additional District Judge, Patiala who affirming the judgment of the trial Court i.e. Sub-Judge 1st class. Rajpura, maintained the dismissal of the suit filed by the plaintiff-present appellant.

(3.) The suit was filed for a declaration that the appellant plaintiff is the owner in possession of agricultural lands measuring 100 Bighas 10 Biswas comprising Khasra Nos. 54-1-2-3-8/3-9-11-19/20/55/3-4-5-6-7-15,55/16, 20 situated in village Urdan. Tehsil Rajpura with the consequential relief of permanent injunction restraining the defendant from interfering with the possession of the plaintiff and dispossession thereof in any manner.