VEDWATI Vs. BALRAJ

JUDGEMENT

(1.) THERESPONDENTSFILEDASUIT for permanent prohibitory injunction restraining the predecessor-in-interest of the present appellants (Sukh Dev Singh) from taking forcible possession of the suit property by ousting them from the suit land. It was also pleaded that the defendant be restrained from selling, cutting the trees and raising any construction till partition takes place. The main ground was that the land is joint and Shri Sukh Dev being a strong person was trying to raise construction and forcibly evict the co-owners of the property.

(2.) SUKH Dev Admitted that the land was jointly owned Whether the reporters of local papers may be allowed to see the Judgment? Yes. by the parties but claimed that he is in exclusive possession of the suit land by way of private arrangement. Both the Courts below came to the conclusion that the land is joint and therefore SUKH Dev was restrained from taking forcible exclusive possession of the suit property and was also restrained from cutting and selling the trees from the suit land.

(3.) I have heard learned counsel for the parties and gone through the record.