UDEY SINGH Vs. GRAM PANCHAYAT NANGAL JAT

JUDGEMENT

(1.) PLAINTIFF filed a suit for permanent injunction . The suit ofthe plaintiff was decreed by the Civil Judge (Junior Division) Nuh vide judgment and decree dated 31.1.2008. Aggrieved by the same, the defendant -Gram Panchayat preferred an appeal and the same was allowed and the suit of the plaintiff was dismissed by the Additional District Judge Nuh vide judgment and decree dated 13.6.2008.. Hence, the present appeal by the plaintiff-Udey Singh. 2. The facts of the case, as noticed by the Additional DistrictJudge in paras 2 to 4 of its judgment, read as under:-

(2.) BRIEF facts of the present case are that the plaintiff filed a suit for permanent injunction on the allegations that the plaintiff is owner in possession of a residential house marked by letters ABCDEFGHIJ as shown in site plan situated in village Nangal Jat Tehsil Hathin. This house is ancestral property of the plaintiff. The defendant has no right, title or interest in this house. The sarpanch of the defendant panchayat being inimical towards the plaintiff wants to interfere in the peaceful possession of the plaintiff and to dispossess the plaintiff from the house i.e. suit property illegally and forcibly by way of demolishing it. The plaintiff asked the defendant several times to admit his claim but the defendant refused to accede to his request. Hence, this suit.

(3.) THE learned trial Court after recording exparte evidence andhearing the arguments, decreed the suit of the plaintiff.