LOHRU RAM Vs. ARJUN SINGH

JUDGEMENT

(1.) THIS appeal is directed against the judgment, decree dated 17.05.2004 passed by learned District Judge (I), Kangra at Dharamshala in Civil Appeal No. 73/98 (RBT 71/2002) affirming judgment, decree dated 19.01.1998 passed by learned Sub Judge -II, Hamirpur, in Civil Suit No. 161 of 1992.

(2.) THE facts, in brief, are that Appellant had filed a suit for permanent prohibitory injunction that he is owner in possession of land, more specifically, described in the plaint. The Respondents are strangers, who have No. right, title or interest in the suit land. The Respondents are threatening to forcibly create a path through the suit land, hence, suit was filed.

(3.) THE replication was filed and on the pleadings of the parties, the following issues were framed: