KULDEEP SINGH Vs. GURCHARAN SINGH

JUDGEMENT

(1.) THIS regular second appeal is directed against the judgment and decree dated 4.1.2012 passed by the learned Additional District Judge, Kapurthala, whereby the suit of plaintiff -respondent Kuldeep Singh seeking relief of permanent injunction restraining the defendant/respondent from interfering into or taking forcible possession of any of four shops constructed by him on plot No. 113 measuring 3 marla situated on the main road of village Begowal, Tehsil Bholath, District Kapurthala, allotted to him by the Gram Panchayat of village Begowal, Tehsil Bholath, District Kapurthala, being land less person was dismissed.

(2.) THE suit in fact pertains to the land of Gram Panchayat of village Begowal, Tehsil Bholath, District Kapurthala bearing khewat No. 2094, khautani No. 2783 khasra No. 84//19/1/1(0 -3).

(3.) THE plaintiff claims to have constructed four shops on the plot No. 113 allotted to him, out of which he had let out three shops to different tenants. The defendant had no concern with the property in dispute which is surrounded by street on two sides and by plot No. 112 on third and fourth side. Due to political and police influence, the defendant is threatening to take forcible possession of the shop in possession of plaintiff which is on the western side and locked by him. The request to the defendant not to interfere in the possession of plaintiff have no impact resulting in filing of this suit.