SALWINDER SINGH AND ANR Vs. JASWANT SINGH

JUDGEMENT

(1.) Defendants who were successful in the trial court but lost in the lower appellate court have filed the instant second appeal.

(2.) Respondent-plaintiff Jaswant Singh filed suit for possession of 1 kanal 1 marla land alleging that the defendants have encroached upon 10 marlas land of khasra No. 80/32 and 11 marlas of khasra No. 80/33 of the plaintiff. Relief of permanent injunction was also claimed.

(3.) Defendants denied having encroached upon any land of the plaintiff.