AJIT SINGH Vs. DURGA DASS

JUDGEMENT

(1.) This is plaintiff's second appeal whose suit for permanent injunction was decreed by the trial Court but was dismissed in appeal.

(2.) The plaintiff-appellant filed the suit for issuance of permanent injunction restraining the defendants from interfering in their peaceful possession in the land measuring 5 kanals 9 Marlas on the allegations that they were the resident of village Abadi and were in joint possession of the suit land. Since the defendants wanted to dispossess them forcibly, hence the present suit.

(3.) The suit was contested on behalf of the defendants on the plea that the plaintiff was not the owner in possession of the suit land rather the defendants themselves claimed to be the owners and in actual possession of the same. The trial Court found that plaintiff Ajit Singh alone had been proved to be one of the owners and co-sharer in the suit land which was Shamlat and it was further found that he was in possession of the same like other proprietors of Patti Satto. The claim of other plaintiffs, was negatived. Consequently, the suit of Ajit Singh was decreed.