ANGREJ SINGH Vs. RAJINDER SINGH AND OTHERS

JUDGEMENT

(1.) The present regular second appeal is at behest of the plaintiff being aggrieved of dismissal of suit seeking permanent injunction.

(2.) For the sake of convenience the parties are being referred as per their original position in the suit.

(3.) The suit for permanent injunction was filed by the plaintiff to the fact that plaintiff along with his brother Shinder Singh and Balwinder Singh, are owner in exclusive possession of land as detailed in the suit and are getting benefit of cultivation of the same, as per possession and cultivation.