OM PARKASH Vs. JARNAIL SINGH

JUDGEMENT

(1.) Petitioner has assailed order dtd. 1/4/2023, passed by learned Senior Civil Judge, Court No. 1, Amb, District Una, H.P. in CMA No. 81-VI-2023 tagged with Civil Suit No. 209/1 of 2012, by way of instant petition.

(2.) Petitioner herein is the original plaintiff in Civil Suit No. 209/1 of 2012 before learned Trial Court. Respondents herein are the defendants. Respondents No. 1 and 2 herein are the only contesting defendants before learned Trial Court. The parties hereafter shall be referred to by the same status as they hold before the learned Trial Court.

(3.) Plaintiff filed a suit for permanent prohibitory injunction against defendants in respect of land comprised in Khewat No. 68 min., Khatoni No. 209, Khasra No. 2372 measuring 0/1/58 Hectares, situated in village Amlehar Tehsil, Amb, District Una, H.P. (for short 'the suit land') by claiming himself to be a co-owner in possession thereof. Defendants were initially alleged to be interfering in the rights of plaintiff qua suit land and on that basis decree of permanent prohibitory injunction was sought.