RAJINDER PARSHAD AND ANOTHER Vs. SHIVJI RAM

JUDGEMENT

(1.) This is the second appeal of the defendants after the suit of the respondent-plaintiff was decreed in his favour by the learned Civil Judge (Junior Division), Phul and the first appeal filed by the present appellants was dismissed by the learned District Judge, Bathinda, vide the judgments and decrees challenged herein.

(2.) In the suit seeking permanent injunction against the present appellants, the plaintiff had contended that he is the sole owner in possession of land measuring 94 kanals and 3 marlas, fully described in the plaint, situated in the revenue estate of Phul, Tehsil Phul, District Bathinda and that the two defendants had no right, title or interest in the land.

(3.) The plaintiff having filed a replication reiterating the contents of the plaint and denying those in the written statement, the following issues were framed by the learned Civil Judge:-