DULI CHAND Vs. NATHI

JUDGEMENT

(1.) THIS is a Regular Second Appeal and has been directed against the judgment and decree dated 13.10.1997 passed by Addl. District Judge, Faridabad, who dismissed the appeal of the appellant-defendant by confirming the judgment and decree of the trial Court, which granted a decree for permanent injunction restraining the defendant from interfering into the possession of the plaintiff over the suit land.

(2.) NATHI deceased filed a suit for permanent injunction against the present appellant alleging that he was owner in possession of Gair Mumkin Gait, fully described in the head-note of the plaint and that the defendants have no right, title or interest in the same. The defendants are influential persons and they want to take possession of the site in question forcibly. Hence the suit.

(3.) THE learned trial Court framed the following issues on the pleadings of the parties :-