S.C. LAND OWNING SOCIETY Vs. SURJIT KAUR

JUDGEMENT

(1.) This Regular Second Appeal is filed by the plaintiff-Society, which is registered under the Punjab Cooperative Societies Act. Plaintiff's suit for permanent injunction regarding property in dispute against the defendant- Surjit Kaur (respondent herein) was decreed by the trial court on 7/6/1988 but the appeal of the defendant was allowed and the suit of plaintiff society (appellant herein) was dismissed on the ground of lack of locus standi.

(2.) Plaintiff claimed to be owner in possession of the suit property. Alleging interference in its possession on the part of the defendant, plaintiff sought a decree for permanent injunction.

(3.) Following issues were framed by the trial court for adjudication:-