DAS SINGH Vs. NIRANJAN SINGH AND ORS.

JUDGEMENT

(1.) PLAINTIFF Das Singh has come in regular second appeal against the judgment and decree dated 16.9.1991 passed by Additional District Judge, Jalandhar, dismissing the appeal and upholding the judgment and decree dated 30.5.1990 passed by Sub Judge, Jalandhar.

(2.) PLAINTIFF Das Singh filed a suit for permanent injunction restraining defendants No. 1 and 2 from forcibly constructing new aar (water channel) from his land measuring 8 kanals 3 marlas comprised in khewat No. 71, khatauni No. 188, Khasra No. 478 (4 -14), 479 (1 -13) and 480 (1 -16) situated in village Laroi, District Jalandhar as per jamabandi for the year 1985 -86 and from interfering in the possession of the plaintiff over the suit land in any manner. Plaintiff alleged that he is owner in possession of the aforesaid agricultural land and defendants have threatened to construct new aar forcibly from the land of the plaintiff. Defendants have no right, title or interest in the said land.

(3.) AFTER filing replication, following issues were framed by the trial Court: - -