BACHAN SINGH Vs. BALJINDER KAUR

JUDGEMENT

(1.) The present regular second appeal has been preferred by the defendant-appellants against the judgments and decrees passed by both the Courts below decreeing the suit for permanent injunction filed by the plaintiff-respondents.

(2.) The brief facts relevant to the present lis are that the plaintiff-respondents filed a suit for permanent injunction to the effect that they are joint owners in possession of the land measuring 7 marlas comprising in khewat no.663/664, khatauni no.1115, khasra no.224/18/3 (0-7), as per jamabandi for the year 2009-10, situated in the area of Phull-IInd, Tehsil Phul, District Bathinda, and that the defendant-appellants have no right, title or interest in the suit property and that they be restrained from interfering into the peaceful possession of the plaintiff-respondents. The suit was contested by the defendant-appellants and they claimed to be owners in possession of the suit property on the basis of exchange deed dtd. 19/3/1997.

(3.) On the basis of pleadings of the parties, the following issues were framed :