SEDHU RAM & OTHERS Vs. BRIJ LAL

JUDGEMENT

(1.) The defendants are the appellants herein. They have challenged the judgement of reversal passed by the 1st appellate Court upsetting the judgement of dismissal of the suit passed by the trial Court.

(2.) It is a simple suit for permanent injunction restraining the defendants from interfering with the peaceful possession and enjoyment of agricultural land measuring 20 kanals.

(3.) The plaintiff has contended that he has been in possession of the suit property as Gair Morushi tenant under the 1st defendant on 1/3rd batai. Contending that the defendants never cultivated the suit properties and that the plaintiff's name finds a place in the jamabandi from the year 1976-77 onwards, he has sought for permanent injunction apprehending forcible dispossession.