INDER RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petitioner instituted a civil suit bearing No.288/2010/2013 before the Civil Judge, Junior Division, Ambala. In the civil suit (supra), he claimed the makings of a decree of permanent prohibitory injunction hence for restraining the defendants from interferring with the property, which is similar to the property, as detailed in the instant petition. As revealed by Annexure P-6, an affirmative decision was recorded on the said civil suit by the learned Civil Judge concerned.

(2.) The operative part of the verdict recorded on the civil suit (supra), is extracted hereinafter.

(3.) The suit khasra numbers in respect whereof, an affirmative decision was recorded by the learned Civil Judge concerned, are enclosed in Khasra No. 162 and 163, and, they are situated in village Mandhour, Tehsil and District, Ambala.