HARI RAM Vs. GEETA RANI AND ORS.

JUDGEMENT

(1.) PLAINTIFF -Geeta Rani had filed a suit permanent injunction. Additional Civil Judge (Senior Division),Balachaur vide judgment and decree dated 20.7.2006 dismissed the suit of the plaintiff. Two separate appeals were filed by the plaintiff and defendants. Additional District Judge, Nawanshahr vide judgment and decree dated 21.4.2009, dismissed the appeals, Hence, the present appeal by defendant No. 2.

(2.) THE facts of the case as noticed by the learned Additional District Judge, in paras 2 to 4 of its judgment read as under:

(3.) ON notice, the defendants and filed their written statement and stated that the plaintiff has no locus standi, no cause of action to file the present suit apart from taking other preliminary objections. On merits, it was stated that the plaintiff is not owner/co -sharer of the suit land, nor she is in joint possession of the suit land. It was further stated that the mutation order dated 6.1.2000 is illegal and the plaintiff never succeeded to the estate of Munshi Ram as Munshi Ram executed a registered will dated 3.3.1986 in favour of his brother Tulsi Ram and others. The operation of the order dated 6.1.2000 has been stayed by the Commissioner, Jalandhar.