MAN SINGH Vs. S.S. KHANNA AND OTHERS

JUDGEMENT

(1.) Appellant-Man Singh, who was plaintiff before the trial Court, has filed the present appeal to challenge the impugned judgment and decree dated 28.09.2011 passed by the Civil Judge (Junior Division), Ambala, whereby, the suit of the plaintiff was dismissed and also the judgment and decree dated 11.07.2013 passed by the Additional District Judge, Ambala, whereby, the appeal filed by the appellant was also dismissed.

(2.) Briefly, the facts of the case as made out in the present appeal are that appellant-plaintiff-Man Singh filed a suit for permanent injunction restraining the respondents-defendants from interfering in the lawful and peaceful possession of the plaintiff over the land in dispute measuring 5 kanals 10 marlas bearing khewat/khatauni No.596 min/653, khasra No.593 min, situated within the revenue estate of Patti Rangran, H.B. No.40, Ambala City, Tehsil and District Ambala. As per averments made in the plaint, the plaintiff has been in actual and physical possession of the land in dispute for the last more than 50 years. He had also constructed a katcha house over the land, in dispute and the same was being used for tethering his cattle and for storing certain articles. The defendants wanted to encroach upon the land, in dispute without any legal right or authority. However, the suit filed by the plaintiff was dismissed vide judgment and decree dated 28.09.2011 passed by the Civil Judge (Junior Division), Ambala. Said judgment and decree passed by the trial Court was challenged before the Additional District Judge, Ambala which was also dismissed vide judgment and decree dated 11.07.2013.

(3.) The appellant-plaintiff, after losing his case before the two Courts below, has filed the present appeal by raising various grounds.