JAGDISH Vs. SATPAL AND ORS.

JUDGEMENT

(1.) Plaintiff is in second appeal against the concurrent judgments and decrees passed by the Courts below in a suit for permanent injunction restraining the defendants from interfering in the peaceful possession of the plaintiff over the suit land as depicted in the headnote of the plaint.

(2.) Plaintiff alleged that he is owner in possession of suit land having defined dimensions. The property has five trees, water diggy, open space, two samadhs of father and grandfather of the plaintiff. Defendants have no concern with the property in question. Defendants are claimed to be mere strangers to the suit property.

(3.) The suit was contested by the defendants on merits. It has been claimed that Moti Ram was the grandfather of the plaintiff as well as that of defendants and after his death three sons namely Jas Ram, Ram Jas and Ram Rakh were the legal representatives. Now after the death of aforesaid three brothers, their legal representatives are joint owners of the suit property.