MOHINDER SINGH Vs. JAGIR SINGH

JUDGEMENT

(1.) Mohinder Singh plaintiff has come in Second Appeal, having remained unsuccessful in both the Courts below.

(2.) Plaintiff filed suit against respondent Jagir Singh, who is brother of the plaintiff-appellant. The plaintiff alleged that he is exclusive owner in possession of the disputed street, which he purchased along with his residential house more than 32 years ago from Puran Singh etc. vide registered Sale Deed dated 15.04.1970. The defendant has no right, title or interest therein but he threatened to interfere in the said street of the plaintiff.

(3.) The defendant denied the averments of the plaintiff and alleged that the property situated on eastern side was purchased by plaintiff and defendant and the same is jointly owned and possessed by the parties. The street in dispute is a public street and Gram Panchayat has brick-paved it and water of the house of defendant is passing through the disputed street. Various others pleas were also raised.