GIAN SINGH Vs. RAMA KUMARI

JUDGEMENT

(1.) Plaintiff is in second appeal. Suit was filed seeking decree of permanent injunction in form of restrain against the defendants from dispossessing and interfering in any manner in the peaceful cultivating possession of the plaintiff over the land described in the headnote of the plaint.

(2.) For convenience, the parties hereinafter are referred to by their original position in the suit i.e. the appellant as the plaintiff and the respondents as the defendants.

(3.) Plaintiff claimed that he is co-sharer in the suit property and was occupying the land in dispute. He further claims himself to be in possession thereof as a tenant relying upon the entries in Jamabandi for the year 2005-2006.