CHUHAR KHAN Vs. MEHANGA SINGH AND OTHERS

JUDGEMENT

(1.) By this appeal, the appellant challenges the concurrent findings of the learned Civil Judge (Senior Division), Ratia, and the appellate Court, i.e. the Additional District Judge-I, Fatehabad, in Civil Suit No. RBT-53 of 2014, instituted by the appellant seeking permanent injunction against the respondents-defendants from interfering in his possession over land on which a 'Peer/Dargah' known as "Lakhdata Lala Wala Peer" stands constructed.

(2.) He also sought that the respondents-defendants be injuncted from demolishing the said construction.

(3.) The learned courts below have come to concurrent findings on the basis of the evidence led, that the appellant could in no manner to prove his possession of the said building, though his contention was that his father, Bhajna Shekh had managed the land measuring 05 marlas, situated in ward No. 01, Saini Mohalla, Ratia, Fatehabad, on which the said 'Peer/Dargah' stood constructed and after his father passed away, the management of the said 'Peer/Dargah' came upon him and his uncle, which they had been performing since than. (No specific date of the death of the father is seen to have been given in the judgments, with learned counsel for the appellant-plaintiff also not aware of the exact date of death, or any evidence led in that regard).