BIMAL KUMAR Vs. GULJINDER SINGH

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and decree dated 17.08.2015 passed by learned Additional District Judge, Ludhiana, whereby the appeal filed against the judgment and decree dated 08.02.2013 passed by the learned Civil Judge (Jr. Division), Ludhiana, has been dismissed.

(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.

(3.) The appellant-plaintiff has filed the suit for declaration to the effect that he is owner in possession of land measuring 5B-13-B-6B Pukhta, comprised in Khewat no. 148, 181, 255, Khatauni No. 179, 214, 294, Khasra No.943, 924/1, 945, 944 as per jamabandi for the year 2004- 2005, situated at Village Lohara Hadbast no. 260, Tehsil and District Ludhiana. In consequential relief, he has sought the decree for permanent injunction restraining the defendant-respondent from alienating and further interfering in peaceful possession of the plaintiff over the property in dispute.