SATBIR SINGH Vs. GRAM PANCHAYAT VILLAGE RITOLI

JUDGEMENT

(1.) PRESENT Regular Second Appeal against the concurrent finding of both the Courts below in a suit for permanent injunction filed by appellant.

(2.) FOR the sake of convenience, the parties are being referred to as per their status before the Court of first instance.

(3.) THE detailed facts of the case have already been recaptured in the judgments of the Courts below. However, relevant facts for the purpose of decision of present Regular Second Appeal are that plaintiff had filed suit for permanent injunction for restraining the defendant -Gram Panchayat from dispossessing him from the house by demolishing the structure like khor, khoonte and engine etc. As per plaintiff, he is in establish possession of the disputed property. Defendant contested the suit that present suit is not maintainable and otherwise there is no cause of action for the plaintiff to file suit. The jurisdiction of the Court was also challenged as per under Section 205 of The Haryana Panchayati Raj Act.