JOG RAJ Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) THIS Regular Second Appeal is directed by the plaintiff against the judgment and decree dated 2.4.1981, whereby his appeal filed against the judgment and decree dated 7.2.1989 was dismissed and the judgment of the Sub Judge Ist Class, Rup Nagar, whereby his suit for permanent injunction for restraining the respondents from recovering the amount of Rs. 4,000/- was dismissed was up-held.

(2.) BRIEFLY stated, the facts are that respondent No. 1, Gram Panchayat, Tibba Nangal was the owner of the common land situated in Village Tibba Nangal. Respondent No. 1 through respondent No. 2, Ram Ditta, Sarpanch, auctioned the Bagar Grass which had grown on the common land in the year 1972-73 for Rs. 13,350/- on 4.5.1972 which was purchased by the appellant. The appellant had paid the amount of Rs. 9,350/- but had not paid the remaining amount of Rs. 4,000/-.

(3.) WITH these allegations, the appellant filed a suit for permanent injunction for restraining the respondents from effecting recovery of the amount of Rs. 4,000/- as arrears of land revenue.