KARTAR SINGH Vs. BABU LAL AND ORS.

JUDGEMENT

(1.) CM No. 6881.C of 2009

(2.) FOR the reasons mentioned in the application which is accompanied by affidavit, delay of 3 days in filing the appeal is condoned.

(3.) APPELLANT Kartar Singh filed suit against Respondents for permanent injunction alleging that the Plaintiff -Appellant is exclusive owner in possession of the suit land measuring 3 kanals 5 marlas comprised of killa No. 31 in view of judgment and decree dated 5.1.1993, passed in Appeal No. 83 of 1990, titled Kartar Singh v. Jai Narain but the Defendants threatened to interfere in possession of the Plaintiff over the suit property. Accordingly, the Plaintiff -Appellant filed suit for permanent injunction restraining the Defendants from interfering in Plaintiff's possession over the suit property in which Baithak and go down also stand constructed.