SWARAN SINGH Vs. ASHOK KUMAR AND OTHERS

JUDGEMENT

(1.) This is appeal against concurrent judgments and decree of Courts below dismissing the suit filed by plaintiff seeking the relief of injunction to restrain the defendants from interfering in his peaceful possession over the plot measuring 15 marlas bearing khata no. 64/91 and khasra no. 39 situated in village Toor, Tehsil Mukerian, District Hoshiarpur.

(2.) In later part of the judgment parties will be referred as 'plaintiff' and 'defendants' as per civil suit.

(3.) Plaintiff has claimed title and possession over the suit land on the basis of Will dated 18.07.1979 executed by one Labhu Ram and alleged that the suit land was allotted by Gram Panchayat to Labhu Ram.