(1.) THE suit of the present Appellant (hereinafter referred to as the 'Plaintiff') has been dismissed by both the courts below.
(2.) BRIEFLY stated the facts of the case are that the Plaintiff filed a suit for possession of the suit land praying that the Defendants No. 1 and 2 be directed to remove the illegal and unauthorized construction raised by them over the suit land.
(3.) THIS appeal can be disposed of on a short ground. The Plaintiff had failed to show his title to the suit land. Even according to the averments made in the plaint, it is claimed that Defendants No. 4 and 5 namely Jagdish Chand and Dalip Singh are the owners of the suit land. It is true that the Defendants No. 4 and 5 are the brothers of the Plaintiff but the Plaintiff has not filed the suit on the behalf of their brothers but in his individual capacity. He has no locus standi to file the suit as held by both the courts below.