KULWANT SINGH AND ORS. Vs. PARSADA RAM

JUDGEMENT

(1.) THIS regular second appeal has been filed against the judgment and decree dated 24.08.2006 passed by Additional District Judge, Kaithal whereby the judgment and decree dated 14.03.2005 passed by Civil Judge (Junior Division), Kaithal was set aside and suit of respondent -plaintiff was decreed for permanent injunction restraining the appellants -defendants from dispossessing the respondent -plaintiff from the Bara/house in dispute.

(2.) PARSADA Ram respondent -plaintiff filed suit for permanent injunction with the plea that he is owner in possession of Bara/house situated in village Keorak, Tehsil and District Kaithal shown as red with letters ABCD in the site plan Ex. P1 bounded as under: - -

(3.) NEITHER the amount of Rs. 6,000 was returned with interest nor the sale deed was got executed in favour of respondent -plaintiff despite his request. Respondent -plaintiff was asked to use the Bara in dispute as owner with the assurance that the sale deed would be executed and got registered by Kulwant Singh after his retirement from service.