BALJIT SINGH Vs. SUKHDEV SINGH

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the First Appellate Court dated 17.1.2003 by which the finding of the learned Trial Court had been reversed.

(2.) THE appellant had filed a suit for permanent injunction seeking to restrain the respondents from interfering in his peaceful possession. It was pleaded that he is in exclusive and separate possession of the suit property and that the respondents were bent upon raising construction over the suit property. Learned Trial Court framed the following issues :

(3.) LEARNED counsel for the appellant assailed the findings of the First Appellate Court dated 17.1.2003 to contend that Kapoor Singh was in exclusive possession which was reflected in the revenue entries and therefore the finding regarding joint property is incorrect.