RAM RAKHI Vs. SUDAM SINGH AND OTHERS

JUDGEMENT

(1.) NOTICEABLY , parties have been litigating since the year 1988 and all litigations must come to an end at some stage. Plaintiff -appellant (hereinafter referred to as the plaintiff) has filed the present appeal under the provisions of Section 100 of the Code of Civil Procedure, assailing the judgment and decree dated 27.12.2001, passed by the learned Additional District Judge, Una, in Civil Appeal No. 296/2000/96, titled as Sudam Singh and others versus Ram Rakhi, whereby judgment and decree dated 20.3.1996, passed by the Sub Judge 1st Class(1), Amb., District Una, in Civil Suit No. 195 of 1988, titled as Ram Rakhi versus Sudam Singh and others, stands modified.

(2.) PLAINTIFF filed a suit for permanent injunction against defendants -respondents (hereinafter referred to as the defendants). Plaintiff was aggrieved of the fact that the defendants were raising construction over the suit land without any authority. Defendants contested the suit, inter alia, on the ground that the predecessor -in -interest of the plaintiff had received Nazrana and annual Chakata with respect to the suit land and as such they have a right over the same. Also, they have been in possession and using the suit land since long.

(3.) WHETHER the suit is within time? OPP