SHANGARA SINGH Vs. SHAM SINGH

JUDGEMENT

(1.) This second appeal is by the plaintiffs whose suit for permanent injunction restraining Sham Singh and others from interfering with 15 marlas of land out of Khasra No. 177 situated in village Bhiwani Pur, District Kapurthala was decreed by the trial Court on June 6, 1989 but on appeal by the defendants dismissed by the lower appellate Court on March 28, 1988. The plaintiffs claimed to be in possession of the suit land for the last 30 years. Since the defendants wanted to disturb their possession, the suit was filed. On behalf of the defendants, it was pleaded inter alia that they were in possession of some portion of the land in Khasra No. 177 as allottee from the custodian. They denied possession of the plaintiff over the suit land. On the pleadings aforesaid, the following issues were framed by the trial court :