BALBIR SINGH SEWAK Vs. KARAM SINGH

JUDGEMENT

(1.) THIS appeal, by appellant/plaintiff (hereinafter referred to the appellant'), is directed against judgment and decree dated September 21,2006, passed by learned Addl. District Judge, Chandigarh, whereby the suit of the appellant for seeking permanent injunction restraining the defendants/respondents (hereinafter referred to as the respondents') from interfering in his plot situated within abadi deh, mentioned in the heading of the plaint, was dismissed. A perusal of the file shows that the disputed plot falls within the abadi deh of village Khuda Alisher. The plot is admittedly a vacant site inasmuch as, in the site plan, placed on the file, it is no-where shown as to what kind of possession the appellant has there, on the disputed plot. There is also nothing on the file which could show that the

(2.) VENDOR of the appellant had a valid title over the plot in dispute. Dimensions of the plot are also not given in the site plan, which appear to be not in consonance with the pleadings incorporated in the plaint. The finding arrived at by the learned first Appellate Court, is not perverse or unreasonable. Moreover, learned counsel for the appellant could not make out any substantial question of law for consideration by this Court. Hence, finding no merit in this appeal, the same is hereby dismissed in limine.