RAJINDER Vs. RAM KISHAN

JUDGEMENT

(1.) This regular second appeal is filed by the plaintiff, whose suit for permanent injunction has been dismissed by both the Courts.

(2.) The dispute pertains to possession over a plot measuring 110 sq. yards situated within the Abadi Deh of Village Anwali shown with words 'ABCD' in the site plan appended to the plaint and the boundaries whereof are descripted in para 1 of the plaint. According to the plaintiff appellant, the aforementioned plot is an ancestral property and he has been using the same for domestic purposes since the time of his forefathers. Alleging that the defendant-respondents want to dispossess him forcibly from the said plot, the present suit was filed.

(3.) Upon notice, the respondents herein contested the suit by taking preliminary objections, inter alia, to the effect that the appellant has no locus standi; no cause of action; suppression of true facts and that the suit was also bad for non-joinder and mis-joinder of the necessary parties.