VINOD KUMAR Vs. NEELAM SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) A suit was filed against the appellant and proforma respondents No.2 and 3 by respondent No.1 Neelam Singh, hereinafter called plaintiff. It was alleged that the plaintiff, his brother and mother being successors of Dalip Singh (the father of the plaintiff) were in possession of Khasra No.813 min, Khatauni No.456 as entered in Jamabandi for the year 1992-93 and that the appellant, who was impleaded as defendant, had been threatening to forcibly dispossess them from said Khasra No.813 min, hereinafter called suit property. 1 Whether the reporters of Local Papers may be allowed to see the judgement?

(3.) TRIAL Court framed various issues based on preliminary objections as also the factual aspect of the matter. Ultimately it was held that the plaintiff was in possession of the suit land and the defendants had been threatening to disturb their possession without any right, title or interest. Consequently, the suit was decreed.