RANJIT SINGH Vs. SURJAN SINGH

JUDGEMENT

(1.) THE plaintiff has been non -suited by the Courts below and it will be proper for me to reproduce para 12 of the judgment of the first appellate Court: -

(2.) THE reading of the above would show that the predecessor -in -interest of the plaintiff in some civil litigation admitted the possession of predecessor -in -interest of the defendant and one Kartar Singh. It is not established on record under what circumstances, the possession was ever delivered to the plaintiff. In these circumstances, the plaintiff is not entitled to the injunction prayed for. Both the Courts have rightly decided the issue against the plaintiff.