SWARAN SINGH & OTHERS Vs. ROOP SINGH

JUDGEMENT

(1.) Respondent plaintiff has sufficiently been served, but none turned up on his behalf. So, the matter was heard on the question of admission.

(2.) It transpires that an Original Suit No. 159/2010 was filed by the plaintiff Roop Singh seeking permanent injunction against the defendants restraining them not to interfere in his possession. The disputed property is Khasra No. 852/1, area 2 bigha 1 biswa, and also the Khasra No. 856, area 9 bigha 2 biswa. This land is originally owned by the plaintiff. The defendants filed their pleadings with the averments that the said land was purchased through unregistered agreement to sale dated 9.10.1966 and 16.3.1968 by Thakur Singh (father of defendant no. 1 Swaran Singh) as well as Jassa Singh (father-in-law of Smt. Harpreet Kaur).

(3.) Suit was decreed on 31.1.2014, whereagainst the first appeal was also dismissed on 17.9.2015 affirming the decree.