SURJIT SINGH Vs. JARNAIL SINGH

JUDGEMENT

(1.) This order will dispose of RSA Nos. 2757 and 5156 of 2014 as these have emerged out of Civil Suit No. 95 of 5/6/2010 titled Surjit Singh v. Jarnail Singh and another and involve identical questions of law and fact for adjudication. For facility of reference, facts are taken from RSA No. 2757 of 2014.

(2.) The present litigation pertains to shamlat deh stated to be under cultivation of Sh. Gurbax Singh son of Hardit Singh (since deceased), predecessor in interest of the parties being sons and daughter of said Gurbax Singh.

(3.) Surjit Singh - plaintiff filed suit for permanent injunction restraining the defendants/respondents from interfering in possession or forcibly taking possession of land qua his share, detailed in head note of the plaint, with the averments that the plaintiff and defendants are in possession and jointly cultivating the suit land. He also sought injunction restraining the defendants from causing hindrance in use of electric motor connection for irrigating his fields qua his share.