JAGDEEP SINGH Vs. CHAND KAUR

JUDGEMENT

(1.) JAGDEEP Singh-appellant has filed the present R.S.A. and it has been directed against the judgment and decree dated 23.9.1999 passed by Additional District Judge, Sangrur, who, while dismissing the appeal of defendants Chand Kaur and others, made the following observations :-

(2.) SOME facts of the case can be noticed in the following manner :- Jagdeep Singh was the plaintiff in the trial Court and he filed a suit for mandatory injunction against the defendant by alleging that he was the owner of the suit property fully described in the head-note of the plaint and about 17/18 years back, he had constructed boundary wall and one shed for cattles. About 8/9 years ago, he also constructed one room of the dimensions of 14' x 12' by digging foundations. He further pleaded that about 10 years ago defendant Zile Singh came to Sunam and started residing near old grain market. About 8/9 years back, father of the plaintiff namely Rati Ram inducted the defendant as licensee in a separate house situated on the west of the disputed house and in this way the defendant started living in the house of the father of the plaintiff.

(3.) THE parties led oral as well as documentary evidence in support of their respective cases and vide judgment dated 24.2.1996, the Civil Judge (Junior Division), Sunam decreed the suit of the plaintiff against the defendants (who are legal representatives of defendant Zile Singh) by holding that the defendant Zile Singh was a licensee and directions were given to the legal representatives of Zile Singh to give the vacant possession of the suit property to the plaintiff.