PARAM DEV Vs. KANSI RAM

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT Param Dev is aggrieved by the judgments of the two Courts below, whereby his suit for declaration that he is owner in possession of 1 biswa 5 biswansis land, bearing Khasra No.173, and for permanent prohibitory injunction restraining the respondents-defendants from causing any interference in his possession, has been dismissed.

(3.) THE two Courts below have turned down the plea of the appellant-plaintiff that he is in possession of the suit land.