GARIB DASS Vs. JEEWAN

JUDGEMENT

(1.) HEARD and gone through record.

(2.) APPELLANT -plaintiff filed a suit for issuance of permanent prohibitory injunction against the respondents-defendants, seeking to restrain them from causing any interference in his land bearing Khasra No.4253/3024, measuring 9 Marlas, situate in Una town. In the alternative, he sued for possession. It was alleged that the plaintiff's father had purchased the suit land alongwith another parcel of land, at a public auction, in the year 1925 and that after that plaintiff's father continued to be in possession and on the death of the father of the plaintiff, the plaintiff and his co-heirs came in possession. Defendants were alleged to have started throwing threats to interfere in the possession of the plaintiff and to forcibly dispossess him.

(3.) TRIAL Court framed various issues based on the pleadings of the parties and received the evidence adduced by the parties. Ultimately, it was held that the plaintiff was owner alongwith other co-heirs of the suit land and the suit was decreed. The respondents-defendants were restrained by means of permanent prohibitory injunction from causing any interference in the possession of the appellant-plaintiff over the suit land.