GURCHARAN SINGH Vs. PRITAM SINGH AND ORS.

JUDGEMENT

(1.) CHALLENGE in this appeal is to judgment and decree dated August 7, 2014 passed by Ms. Jatinder Walia, Additional District Judge, Fazilka, whereby judgment and decree dated April 7, 2014 passed by Civil Judge (Junior Division), Fazilka, has been affirmed, vide which, suit of appellant - plaintiff seeking permanent injunction restraining respondents - defendants from causing any type of forcible, illegal and unauthorised interference into his peaceful cultivating possession as owner and otherwise, dis -possessing him from land measuring 6 kanal 6 marla comprising Rectangle No. 29 Killa No. 23/2(2 -7), Rectangle No. 45 Killa No. 21/1(3 -5), 20/4(0 -9), Rectangle No. 46 Killa No. 16/2/2(0 -5), Khewat No. 134/1, Khatoni No. 277/1, Hadbast No. 223 as per jamabandi for the year 2007 -08, situated in revenue estate of village Deepulana, Tehsil Fazilka, except in due course of law, was decreed.

(2.) SHORTLY put, case of plaintiff is that he is in cultivating possession of disputed property and has been recorded as such in jamabandi pertaining to year 2007 -08 as well as khasra girdawari relating to crops; Sauni in 2011 and Haari in 2012. Defendant No. 1, in connivance with respondent - defendant Nos. 2 to 5 threatened to interfere into plaintiff's peaceful possession illegally and forcibly which has necessitated filing of suit.

(3.) FROM pleadings of parties, following issues were framed in order to settle the matter in controversy: - -