AVTAR KAUR Vs. HARDEV KAUR

JUDGEMENT

(1.) This is an appeal filed by the plaintiff against the concurrent findings, judgments and decrees passed by the Courts below, dismissing the suit for permanent injunction filed by her.

(2.) The brief facts of the case are that the present appellant claimed that she was owner in possession of the suit property mentioned in the plaint and that she had raised the boundary wall around the property in question. It was further pleaded by the appellant herein that the defendant was totally stranger to the property having no right or concern with the property in question. She was bent upon to dispossess the plaintiff from the property in question, therefore, the injunction was claimed.

(3.) On notice, the respondent herein/defendant in the suit disputed the ownership and possession of the plaintiff over the suit property. The defendant also claimed the ownership and possession over the suit property.