RAJBIR SINGH Vs. VED PARKASH

JUDGEMENT

(1.) The present regular second appeal has been filed by appellant-plaintiff-Rajbir Singh to challenge impugned judgments and decrees passed by both the Courts below.

(2.) Briefly, the facts of the case as made out in the present appeal are that the appellant-plaintiff filed a civil suit for permanent injunction restraining the respondent-defendant from dispossessing him unlawfully and forcibly from the suit property. The claim of the appellant-plaintiff was based on the agreement to sell dated 24.5.1997 alleged to have been executed by the respondent-defendant in his favour. The suit was contested by the respondent-defendant by way of filing written statement-cum-counter claim. The suit of the appellant-plaintiff was dismissed and the counter claim of respondent-defendant was decreed to the effect that the plaintiff is restrained from interfering in peaceful possession of the defendant over the suit property and from dispossessing him illegally. The judgment and decree dated 23.8.2013 passed by the trial Court was challenged by the appellant- plaintiff by way of filing an appeal before the learned Additional District Judge, Faridabad, which was also dismissed on 9.10.2014.

(3.) After losing the battle before the two Courts below, the appellant-plaintiff has filed the present regular second appeal before this Court to challenge the judgments and decrees passed by both the Courts below.