RAM SINGH Vs. UMED SINGH

JUDGEMENT

(1.) The present second appeal has been filed by the plaintiff against the concurrent judgments and decrees of the learned Courts below, whereby the suit for declaration filed by the appellant/plaintiff has been dismissed by the learned trial Court vide judgment and decree dtd. 22/1/2015; and the appeal filed by the plaintiff against the said judgment and decree dtd. 22/1/2015 has been dismissed by the learned first Appellate Court vide judgment and decree dtd. 6/12/2017 with costs.

(2.) The parties shall hereinafter be referred to as per their status before the learned trial Court i.e. the appellant is the 'plaintiff'; and the respondents are the 'defendants'.

(3.) The brief facts of the case are that the plaintiff filed the present suit seeking declaration to the effect that the plaintiff is owner in possession of the suit land as described in the plaint and is entitled to get the same mutated in his name in the revenue record. A further declaration was sought that the defendants No. 1 to 3 had no right to the suit land in light of undertaking/declaration dtd. 14/12/1999. Further prayer was made for grant of injunction restraining the defendants from interfering into peaceful cultivating possession of the plaintiff over the suit land.