KARNAIL SINGH Vs. GRAM PANCHAYAT VILLAGE RAMPUR

JUDGEMENT

(1.) The present regular second appeal has been filed by the appellant-plaintiff against the judgment and decree dated 11.6.2010 passed by learned Additional District Judge, Kapurthala, vide which appeal filed by the present appellant-plaintiff has been accepted and respondent -defendant- Gram Panchayat was restrained from dispossessing the appellant from the suit property illegally and forcibly except in due course of law and as a consequence thereof, suit filed by present appellantplaintiff for permanent injunction was also decreed to the extent that respondent -defendant was restrained from dispossessing the appellantplaintiff forcibly and illegally from the suit property except in due course of law.

(2.) I have heard learned counsel for the appellant and have gone through the whole record carefully including the impugned judgment passed by learned first appellate court.

(3.) Briefly stated, the appellant- plaintiff filed a suit for permanent injunction restraining the defendant- Gram Panchayat from interfering into his possession over the property in dispute situated within the revenue estate of village Rampur, Tehsil and District Kapurthala. Suit was dismissed by learned trial court. However, on appeal being filed by the plaintiff-appellant, it was decreed to the extent that respondent- Gram Panchayat was restrained from dispossessing him forcibly and illegally except in due course of law.