BALJIT SINGH Vs. DIAL KAUR

JUDGEMENT

(1.) Defendant Baljit Singh having failed in both the courts below is in second appeal.

(2.) Respondent-Plaintiff Dial Kaur filed suit against Defendant-Appellant for permanent injunction restraining the Defendant from interfering in peaceful possession of the Plaintiff over the suit land measuring 10 biswas comprising of khasra No. 1842 and from dispossessing her therefrom, alleging that Plaintiff is owner in possession of suit land having purchased it from her husband Pal Singh, whereas Defendant has no right, title or interest therein.

(3.) Defendant, on the other hand, pleaded that he purchased 10 biswas land of khasra No. 1843 from Plaintiffs father-in-law Hazara Singh and also purchased 15 biswas land of khasra No. 1843 from Plaintiffs husband Pal Singh and Defendant is owner in possession of said 25 biswas land, in which he has constructed his house. Plaint allegations were broadly controverted. Various other pleas were also raised.