GURDIAL SINGH AND ORS. Vs. VIRSA SINGH

JUDGEMENT

(1.) PLAINTIFFS , appellants herein, had filed a suit for seeking a decree of permanent injunction restraining the defendants from interfering in their possession of the land in suit.

(2.) CONCEDINGLY , the land in suit was allotted to Smt. Manjit Kaur by the Rehabilitation Department under the Package Deal Property (Disposal) Act, 1976. It was purchased by the plaintiffs. Possession was allegedly delivered to them.

(3.) TO adjudicate rival claims of the parties, the lower court had framed the following issues: -