OM PARKASH Vs. SMT. SHANTI AND ORS.

JUDGEMENT

(1.) Cm No.8627-C of 2015

(2.) Prayer in the application is for condonation of delay of 10 days in filing the appeal.

(3.) The appellant-plaintiff had sought declaration and permanent injunction. However, the trial Court dismissed the suit seeking declaration of rights of the occupancy in the suit land measuring 16 kanals situated in the revenue estate of Village Baniani, Sub Tehsil Kalanaur, Tehsil and District Rohtak, in essence, had made plaintiff an absolute owner and restrained the defendants from permanently alienating the suit land, much less, property. The lower Appellate Court affirmed the findings vis-a-vis the declaration but however, granted the injunction that he shall not be dispossessed except in due course of law.