ANGAN LAL Vs. OM SINGH

JUDGEMENT

(1.) Heard learned Counsel for the Appellant.

(2.) This is the Plaintiffs appeal arising out of Suit No. 87 of 1998 dated 18.8.2004, by which suit for injunction restraining the Defendants has been decreed, but on an appeal filed by the Defendants, the appeal has been allowed and the judgment and decree passed by the trial Court has been set aside. Hence, the present appeal.

(3.) The brief facts of the case, as stated in the plaint, are that patta of the property in dispute was allotted by the Land Management Committee in the year 1974 in favour of one Shiv Charan. After the death of Shiv Charan, his son has inherited the said property and he executed a sale-deed on 28.11.1997 in favour of the Plaintiff and on the basis of said sale-deed he is in possession of the property in dispute. The Defendant Nos. 2 and 3 wanted to take possession of the property in dispute and to make certain constructions over there by putting a Chhapar on 26.10.2000, therefore, the cause of action for suit has arisen.