JOGINDER SINGH Vs. IMPROVEMENT TRUST KAPURTHALA

JUDGEMENT

(1.) THE appellant has filed a suit for permanent injunction with a prayer that respondent be restrained from dis-possessing him from the property in dispute, description of which has been given in the plaint.

(2.) THE suit was dismissed. He also failed in appeal. Both the Courts below have held that the land in dispute was acquired by the respondent and the appellant had accepted compensation for the same. Despite that he and his brother, (a co-sharer), had tried to frustrate taking over of possession, of the land, by the respondent. His brother failed up to this Court and, thereafter, litigation was started by the present appellant. In view of the findings given by the Courts below in RSA No.4446 of 2003 -2- para Nos.10 and 11, no case is made out for interference as no substantial question of law has been raised. Dismissed.