MOHINDER SINGH Vs. GURMINDER SINGH AND ANOTHER

JUDGEMENT

(1.) THIS is an application for bringing on record the legal representatives of deceased -appellant/Mohinder Singh, who has died on 6.8.2006, during the pendency of the instant appeal. Learned counsel for the respondents does not object to acceptance of the application.

(2.) CM . stands disposed of.

(3.) APPELLANT Mohinder Singh son of Ram Singh had approached the court of learned Senior Sub Judge, Gurdaspur (for short, "the trial court") by way of Civil Suit No. 305 of 1984 for grant of a decree of perpetual prohibitory injunction restraining the respondents from interfering in his cultivating possession as a tenant over the land measuring 1 kanal 11 marlas comprised in Rectangle No. 68R/1/1, Khewat 207, Khatauni 594, as entered in jamabandi 1978 -79 situated in village Wadala Granthian, Sub Tehsil Qadian, District Gurdaspur (hereinafter referred to as 'the suit land').