RAJESH SINGH Vs. HARDEEP SINGH

JUDGEMENT

(1.) The present appeal is at the behest of the plaintiffs being aggrieved of the concurrent judgments and decrees passed by the learned courts below, dismissing their suit for declaration and permanent injunction.

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

(3.) The plaintiffs filed a suit seeking declaration to the effect that they are absolute owners in possession of the plot marked by letters ADEFCB in the site plan attached with the plaint. The said land was within the abadi deh of village Barwala Tehsil and District Panchkula. Further, decree of declaration was sought to the effect that the judgment and decree dated 29.05.2013 passed by the court of learned Civil Judge (Junior Division), Panchkula, in Civil Suit No. 148 of 2010, titled as Krishan Pal v. Gram Panchayat Barwala, is illegal, null and void. Consequential relief of permanent injunction was prayed for restraining the defendants from interfering in the peaceful possession of the plaintiffs over the suit property.