AKKI Vs. BAKHTAWAR SINGH

JUDGEMENT

(1.) This is plaintiff's appeal. Akki, plaintiff, filed the present suit for the issuance of permanent injunction with the prayer that the defendant be restrained from interfering and dispossessing the plaintiff forcibly from the house in dispute.

(2.) The facts giving rise to the present case are as follows :-

(3.) The plaintiff, claiming herself to be the owner of the house in dispute, alleged that she has been in continuous, peaceful and lawful possession of the same for the last more than forty years. It was alleged that the defendant had purchased the plot adjacent to the house in dispute and he was threatening the plaintiff to dispossess her from the house in dispute forcibly.