ABDUL WAHID Vs. LEKH RAM

JUDGEMENT

(1.) For reasons mentioned in the application, which is accompanied by affidavit of Clerk of the Counsel, delay of 06 days in refilling the appeal is condoned. The application stands allowed accordingly.

(2.) Plaintiff-Abdul Wahid having been non-suited by both the courts below has filed this second appeal.

(3.) Plaintiff alleged that in the year 1968, dispute regarding the suit property arose between his father Abdul Rashid on the one hand and defendant No.1 and Nannu-father of defendants No.2 and 3 on the other hand and the said dispute was settled by way of compromise according to which possession of the suit property was given to plaintiff's father. Now plaintiff is owner in possession thereof but the defendants threatened to interfere in his ownership and possession thereon, necessitating the filing of the suit for permanent injunction restraining the defendants from doing so.