BHUPINDER SINGH Vs. ROOP SINGH

JUDGEMENT

(1.) THIS regular second appeal is directed against the judgments and decree dated 9.12.2005 and 12.9.2006 passed by the learned Courts below vide which suit filed by the plaintiffs-appellant for permanent injunction stands decreed.

(2.) THE plaintiffs claimed that they were owners in possession of the property as co-owner of the suit land and therefore sought injunction against the defendants from interfering in their exclusive possession except with due process of law.

(3.) THE learned counsel for the appellants contended that the learned appellate Court wrongly rejected the revenue entries merely on the ground that these were corrected during the pendency of the suit by ignoring the fact that application for correction was made prior to filing of suit by plaintiff.