OM PARKASH Vs. RAM SINGH

JUDGEMENT

(1.) THIS is an appeal preferred by one of the plaintiffs directed against the judgments of the learned Trial Court dated 27.11.2006 and that of the learned First Appellate Court dated 29.1.2009.

(2.) THE appellant alongwith two other persons namely Prithvi Singh and Jai Singh filed a suit for permanent injunction to restrain the defendants from interfering in their land in which they were in joint cultivating possession. It is pleaded that the plaintiffs alongwith two persons namely Ram Singh and Surinder Singh arrayed as defendants no. 1 and 4 who are real brothers are joint owners cum lessees in possession of the suit property and that defendant no.1 was abusing his position as Secretary, Market Committee, Bhiwani to dispossess the plaintiffs from the suit property.

(3.) SINCE one of the plaintiffs Om Parkash-the present appellant is aggrieved by the findings of the Courts below he has filed the instant regular second appeal.