DHOOM SINGH Vs. BAISAKHI RAM

JUDGEMENT

(1.) R

(2.) UNSUCCESSFUL plaintiff Dhoom Singh has filed the present appeal and which has been directed against the judgment and decree dated 22. 2. 1994 passed by Additional District Judge, Jagadhri, who while affirming the judgment and decree of the trial Court dated 24. 8. 1982 dismissed the appeal of the present plaintiff-appellant considering no merit in it.

(3.) THE case of the plaintiff is that the Bara in dispute was previously owned and possessed by his father and after his death he inherited the same and is in possession of the said Bara for the last more than 40 years. He has been exercising the possession over this Bara by placing fuel woods. Besides that he has installed pegs for tethering catties. He parks his carts so much so he has filled the foundations for the construction of his residential house. The defendants have no right title or interest in the said Bara. House of defendant No. 1 Baisakhi Ram is situated on the eastern side of Bara and he is threatening do dis-possess the plaintiff with the help of other co-defendants. Defendant No. 1 wants to carve out a passage through the Bara despite the fact that his house is well connected with metalled road. Defendants were called upon several times not to implement their evil designs but to no effect hence the suit.