SAJJAN SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) CM No. 2823-C of 2015

(2.) The defendant-appellant has directed this regular second appeal against the judgment and decree dated 3.7.2014 passed by Mrs. Amarjot Bhatti, District Judge, Rupnagar vide which the appeal preferred by the present appellant against the judgment and decree dated 28.5.2013 passed by Ms. Sonali Singh, Civil Judge (Junior Division), Ropar as dismissed.

(3.) Briefly stated, Pritam Singh filed suit for permanent injunction restraining the defendant from interfering in peaceful use and possession of plaintiff over the suit property situated within the lal lakir of village Gobindpura, Tehsil and District Ropar. The case of the plaintiff set forth in the plaint is that previously Manmohan Kaur wife of Baldev Singh daughter of Ajit Singh was the owner of the property in dispute and on 27.9.2005 in consideration of Rs.50,000/- Manmohan Kaur delivered the possession of the suit property to the plaintiff and executed agreement in favour of the plaintiff.