MANJINDER PAL SINGH Vs. BACHAN KAUR

JUDGEMENT

(1.) Prayer is for condoning delay of 61 days in refiling the appeal. For the reasons mentioned in the application, delay of 61 days in refiling the appeal is condoned. Application is disposed of accordingly. CM-322-C-2018 Prayer is for condoning delay of 85 days in filing the appeal. For the reasons mentioned in the application, delay of 85 days in filing the appeal is condoned. Application is disposed of accordingly. CM-323-C-2018 Heard on application for bringing on record the LRs of deceased appellant-Manjinder Pal Singh. Application is duly supported by the affidavit of his LR-Parminder Kaur. In view of the averments made in the application, same is allowed and Parminder Kaur-LR of deceased-appellant is ordered to be brought on record, subject to just exceptions. Amended memo of parties is taken on record. Appellant-defendant has not been able to defend the suit for permanent injunction preferred by respondents-plaintiffs, before the learned Courts below and has filed this appeal.

(2.) Respondents-plaintiffs instituted a suit for permanent injunction against the appellant-defendant with averments that defendant or his assignees/associates be restrained from interfering or causing any interference in their peaceful possession over the suit property i.e., a residential house measuring 60 feet x 180 feet approximately, situated in Grewal Colony known as Basant Vihar Colony, Noorwala Road (village Phambra) Ludhiana, shown in the site plan attached and bounded with the boundaries detailed in the head note of the plaint, forcibly or illegally except in due course of law.

(3.) For the sake of convenience, herein, parties are referred to as per their status before the learned trial Court.