SANT RAM Vs. BHUP SINGH AND ANR.

JUDGEMENT

(1.) APPELLANT was plaintiff before the learned trial court. He filed a suit for seeking permanent prohibitory injunction against the respondents with respect to the government land comprised of Khasra No. 14.

(2.) THE case of the plaintiff has been that he had planted the trees of Bauhal, Kambhal, vakar Khirak and has been cutting the grass from the suit khasra besides grazing his cattle. He alleged threatening to his possession from the respondents thus, on the basis of his entry in the remarks column purported to be made on the orders of Settlement Officer, sought injunction.

(3.) THE learned trial Court having been swayed by the entry in the remarks column decreed the suit as such respondents filed the appeal.