ONKAR SINGH Vs. NAURANG SINGH AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 12.10.1985, vide which suit for permanent injunction filed by the plaintiff was dismissed in appeal by reversing the judgment and decree dated 2.5.1983 passed by Sub Judge, Mahendergarh.

(2.) IN nut shell, the facts of the case are that plaintiff Onkar Singh claimed plot measuring 22 x 22 haath having specific dimensions in exchange of plot measuring 26 x 15 haath, vide exchange deed dated 17.9.1980 executed between the parties. Plaintiff claimed to have received the possession of the exchanged plot on the spot, which is shown by letters 'ABCD' in the site plan. Apprehending interference in the plot so exchanged, the plaintiff filed suit for permanent injunction.

(3.) AFTER filing of the replication, initially, issues were framed on 13.5.1981 and the trial Court proceeded to decide the suit and held that exchange of the plot was proved and decreed the suit vide judgment and decree dated 2.5.1983.