SMT. SNEHLATA Vs. SMT. SATYA GOEL AND OTHERS

JUDGEMENT

(1.) This is the second appeal filed by the plaintiff challenging the concurrent judgment and decree passed by the Courts below whereby the suit filed by the present appellant was dismissed.

(2.) For convenience, the parties herein would be referred to as the plaintiff and the defendant; as they were described in the original suit.

(3.) The brief facts of the case are that the plaintiff/appellant herein filed a suit for declaration and permanent injunction to the effect that the plaintiff is the owner in possession of shop measuring 2 Biswas situated at village Abdullahpur, Tehsil Kalka, District Panchkula, as detailed in the head note of the plaint and that the judgment and decree dated 29.11.1997 passed in Civil Suit No. 59 of 1987 titled as Anand Sarup v. Rattan Bala and the judgment and decree dated 28.03.2000 passed in Civil Appeal titled as Rattan Bala v. Anand Sarup are illegal, null and void and not binding upon the rights of the plaintiff. A consequential relief of permanent injunction was also sought for restraining the defendants from interfering in the peaceful possession of the plaintiff over the suit property.