MAHABIR Vs. JAIBIR

JUDGEMENT

(1.) This is plaintiff's second appeal whose suit for declaration and as a consequential relief of permanent injunction has been dismissed by both the courts below.

(2.) The dispute between the parties is in respect of land measuring 7 Kanals and 1 Marla situated in village Kheri Gagan, Tehsil Hansi, District Hisar. A suit was filed by the plaintiff seeking a decree for declaration to the effect that he was owner in possession of the suit land in view of compromise arrived at in civil suit No. 879-C decided on 15.4.1994 and he is entitled to get the revenue record corrected in his favour accordingly. As a consequential relief of permanent injunction, it was prayed that the defendant be restrained from alienating or transferring the land in dispute or causing any type of interference in the possession of the plaintiff.

(3.) The defendant did not opt to contest the claim of the plaintiff and was proceeded ex parte before the trial court.