(1.) Allowed as prayed for.
(2.) This Regular Second Appeal is directed against judgments and decrees dated 23.12.1993 and 24.10.1996 passed respectively by the Additional Senior Sub Judge, Ambala City (hereinafter referred to as 'the trial Court') and the Additional District Judge, Ambala (described hereinafter as 'the first appellate Court').
(3.) Plaintiff-Molu Ram had filed a suit against defendant-Jiwan Singh for declaration that he was owner in possession of land in dispute measuring 16 kanals and 3 marlas situated in village Khanpur Labana, Tehsil Naraingarh, District Ambala (for short, 'the suit property'). A decree for permanent injunction as a consequential relief was also sought restraining Jiwan Singh from interfering in the possession of Molu Ram over the suit property. It was averred that the possession of Molu Ram over the suit property was continuous, open, hostile and to the knowledge of Jiwan Singh for the last thirty years and that Jiwan Singh was now trying to assert his possession. It was further averred that since the name of Jiwan Singh continued to appear in the column of ownership in the revenue record qua the suit property, he was questioning the right of Molu Ram thereon.
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