DEV RAM Vs. SWARNA RAM

JUDGEMENT

(1.) For convenience, parties herein are described as per recitals before learned Trial Court.

(2.) Having suffered concurrent adverse findings by the two Courts below, the plaintiff is in second appeal before this Court assailing learned trial Court judgment and decree dtd. 24/11/2015, as upheld by learned First Appellate Court vide its judgment and decree dtd. 6/12/2016.

(3.) Briefly stated, facts as noticed by Courts below are that plaintiff had filed a suit for permanent injunction to the effect that defendants may be permanently restrained from, in any manner, interfering and dispossessing the plaintiff from the house constructed over the land measuring 0 Kanal 5 Marlas, bearing Khata No.684/631, Khatauni No.812/1, Khasra No.202, as entered in Jamabandi for the year 2007-2008, Hadbast No.20, situated in the area of Village Behram, Tehsil Nawanshahr, District SBS Nagar. As per plaintiff, earlier Prema son of Tamba, real uncle of plaintiff, was owner in possession of the suit property. Said Prema was residing with plaintiff till his death in the house in question.