JAGJIT SINGH Vs. JASBIR SINGH

JUDGEMENT

(1.) CM No.5685-C of 2019 : This is application under Sec. 151 CPC for condonation of delay of 51 days in re-filing the present appeal. For the reasons mentioned in the application, the same is allowed and delay of 51 days in re-filing the present appeal is condoned. The application stands disposed of.

(2.) Main Appeal : This Regular Second Appeal has been filed against the concurrent finding of facts recorded by both the Courts below, whereby suit filed by the plaintiff/respondent for permanent injunction was decreed and appeal filed by the defendants/appellants was dismissed.

(3.) The brief facts, necessary for disposal of the present appeal, are that the plaintiff/respondent Jasbir Singh filed a suit for permanent injunction for restraining the defendants/appellants from taking forcible possession of the land-cum-haveli, measuring 04 kanals 17 marlas being 97/193 share, out of total area measuring 09 kanals 13 marlas, comprising in Khasra No.4366, as per jamabandi for the year 2010-11, as mentioned in the head note of the plaint.