HARMEET SINGH Vs. DIDAR SINGH AND ORS

JUDGEMENT

(1.) Plaintiff Harmeet Singh having remained unsuccessful in both the courts below has filed the instant second appeal.

(2.) Appellant-plaintiff filed suit against Respondents/defendants alleging that the plaintiff-appellant is in continuous peaceful possession of the suit property since the year 1950 as its owner. The suit property is part and parcel of abadi property of the plaintiff. Plaintiff is using the same as courtyard. Defendants have no right, title or interest therein but the defendants threatened to interfere in peaceful possession of the plaintiff over the suit land. Accordingly, plaintiff sought permanent injunction restraining the defendants from interfering in peaceful possession of the plaintiff over the suit property and from dispossessing him therefrom.

(3.) Defendants denied all the plaint allegations and inter-alia, pleaded that suit property is a pond wherein dirty/rainy water of the village accumulates. Plaintiff is neither owner nor in possession of the suit property. Plaintiff has furnished wrong site plan. Defendants have every right, title and interest over the suit property. Plaintiff has no concern therewith. Defendant No. 3 Gram Panchayat manages the suit property.