TEJ KAUR Vs. SARWAN SINGH

JUDGEMENT

(1.) UNSUCCESSFUL plaintiff has filed the present Regular Second Appeal against the judgment dated 18.1.2000 passed by the learned Additional District Judge, Sangrur, who affirmed the judgment and decree dated 16.4.1999, passed by the Court of Civil Judge (Junior Division), Dhuri, who dismissed the suit of the plaintiff for declaration and permanent injunction.

(2.) SOME facts can be noticed in the following manner : Tej Kaur filed a suit for declaration and injunction against the defendants on the ground that she is the sole owner and in possession of the property in dispute as per writing dated 15.9.1995 vide which she purchased the property in question from respondents No. 1 to 5 and the possession of the property was also delivered to her on the same day. Now defendants are trying to interfere in the possession of the plaintiff. Hence this suit.

(3.) THE plaintiff filed a rejoinder to the written statements of the defendants in which he reiterated the allegations made in the plaint by denying those of the written statement and on the pleadings of the parties the following issues were formed :-