WALAITI RAM Vs. BHUSHAN ALIAS KULBHUSHAN AND OTHERS

JUDGEMENT

(1.) Impugned in present second appeal against the order is judgment dated 12.4.2004, passed by learned Additional District Judge, Ludhiana, vide which suit was remanded back to trial Court for fresh decision after allowing the application of Gurpreet Singh son of Paramjit Singh, who was made party on the ground that he is necessary and proper party and whose presence is necessary for complete and just adjudication of the suit. The trial Court was directed to grant opportunity to Gurpreet Singh to file written statement and lead evidence.

(2.) Brief facts of case are that Walaiti Ram (present appellant) filed a civil suit for permanent injunction against Jawahar Lal Lekhi, Bhushan and Om Parkash Uppal, all residents of Mohalla Prem Nagar, Ludhiana, for restraining them from interfering in his peaceful possession and dispossessing him from disputed property, description of which is reproduced as under :-

(3.) Plaintiff claims that he has purchased the suit land by way of sale deed No. 14205 dated 17.7.1995. Mutation No. 20795 has already been sanctioned. Defendants are threatening to dispossess him from suit the property.