BIRBAL RAM Vs. SALOCHNA DEVI

JUDGEMENT

(1.) The present appeal has been filed at the behest of plaintiff being aggrieved of concurrent dismissal of his suit for declaration.

(2.) For convenience purposes the parties are being referred to as per their original position in the plaint.

(3.) The plaintiff filed a suit for declaration to the effect that he is owner in possession of the land detailed in the suit which fell in Khewat No. 77 Khatauni No. 155, 156 as per Jamabandi for the year 2007-2008. The suit property is situated in village Gusianana, Tehsil and District Sirsa. The revenue record shows the defendant to be the owner of the suit land on the basis of sale deed No. 1422 dated 23.03.1999. It was prayed that the said revenue entries are against law and facts and are liable to be corrected in favour of the plaintiff. Consequential relief for permanent injunction restraining the defendant from interfering into the possession of the plaintiff over the suit land was also prayed.