KAMALJIT SINGH NAGRA Vs. PARAMJIT SINGH

JUDGEMENT

(1.) Vide this judgment, I shall be disposing of two regular second appeals bearing RSA No.3330 of 2015 titled 'Kamaljit Singh Nagra Vs. Paramjit Singh' and RSA No.885 of 2016 titled 'Kamaljit Singh Vs. Paramjit Singh and others' which are connected and arise out of the same dispute between the parties.

(2.) A small pedigree table would facilitate the Court to understand the relationship between the parties.

(3.) Plaintiff-Paramjit Singh filed a suit for joint possession, exclusive possession, declaration and permanent injunction.