MURARI LAL Vs. ASHOK AGGARWAL AND OTHERS

JUDGEMENT

(1.) The plaintiff-appellant has filed the instant appeal against the judgments and decrees passed by the Courts below.

(2.) Briefly stated the facts of the case are that the plaintiff-appellant instituted a suit for declaration to the effect that he is the joint owner in possession of the housed fully detailed in the head note of the plaint to the extent of ⅕th share and, therefore, prayed for a permanent injunction to restrain the defendants-respondents from dispossessing him as well as other family members from the suit property and also prayed for an injunction to restrain the respondents from alienating the suit property.

(3.) The appellant and the respondents are related to each other and have derived their interest from their common ancestor, Om Parkash, who is said to have died on 17.8.1994.