NIRMALA DEVI Vs. VIJAY PAL SINGH & OTHERS

JUDGEMENT

(1.) This appeal has been preferred by the plaintiff against the judgment and decree of the two Courts below dismissing the suit of the plaintiff praying for a decree of permanent prohibitory injunction with respect to the suit land.

(2.) The plaintiff pleaded that Smt.Savitri Devi widow of Himmat Singh was the exclusive owner in possession of land comprised in Khata No.40, Khasra Nos.235, 236 and 237, measuring 33 bighas 17 biswas, situated in village Trilokpur, Nahan.

(3.) This property, according to her, remained in physical and actual possession of Smt.Savitri Devi who used to personally cultivate and manage the suit land. After her death, the land is in actual possession of the plaintiff and she is cultivating/managing the suit property with the help of her son-in-law and servants etc. It was pleaded that the defendant has no right, title and interest in the suit land.