BALVINDER SINGH Vs. BIRENDER SINGH

JUDGEMENT

(1.) Plaintiff of the suit is before this Court in the present Regular Second Appeal against the concurrent findings of the Courts below, inasmuch as Civil Suit N: 73-CS-RBT of 2014 titled 'Balwinder Singh vs. Amrit Pal Singh & Others' filed by him for declaration, mandatory injunction & grant of mesne profits was dismissed by trial court of Ld. Civil Judge (Jr. Divn.) Ambala vide judgment dtd. 31/8/2016; and the appeal (CA N: 471 of 2016) filed by him was dismissed by the first Appellate Court of Ld. Additional District Judge, Ambala on 2/4/2019.

(2.) Trial court record called and perused. To avoid confusion, parties shall be referred as per their status before the trial court.

(3.) The dispute is regarding ownership of House No.15, Adarsh Colony, Golden Town, Ambala City. Admittedly, sole plaintiff Balwinder Singh and the three defendants Amritpal Singh, Birender Singh and Tejwinder Singh are real brothers. House in dispute was admittedly owned by their mother Smt. Gurcharan Kaur.