SURJEET SINGH Vs. PARAMJEET SINGH

JUDGEMENT

(1.) The present appeal has impugned the judgment and decree dated 23.3.2006 which had reversed the finding of the Trial Judge dated 4.3.2005. Vide judgment and decree dated 4.3.2005 the suit of the plaintiff Paramjeet Singh was dismissed. The impugned judgment had decreed the suit for possession and permanent injunction.

(2.) Briefly stated the facts of the case are as follows:

(3.) This is a second appeal. On 16.3.2007, the following substantial question of law was framed which inter alia reads as follows: