RAJ KUMAR Vs. RUMALO DEVI AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by the appellant/plaintiff against judgment and decree passed by the Court of learned Additional District Judge, Solan, Camp at Nalagarh in Civil Appeal No. 15-NL/13 of 2006 dated 08.03.2007 vide which, learned appellate Court while dismissing the appeal filed by the present appellant has upheld the judgment and decree passed by the Court of learned Civil Judge (Senior Division), Nalagarh, District Solan in Civil Suit No. 99/1 of 2002, whereby the suit for declaration and permanent prohibitory injunction filed by the present appellant against the respondents/defendants was dismissed.

(2.) This appeal was admitted on 16.06.2007 on the following substantial questions of law:

(3.) Brief facts necessary for the adjudication of the present case are that appellant/plaintiff (hereinafter referred to as 'the plaintiff') filed a suit for declaration and permanent prohibitory injunction originally against his father and uncle, namely Gandu Ram and Sita Ram, respectively mentioning therein that the suit land situated in Mauja Malpur, Pargana Dharampur, Tehsil Nalagarh, District Solan, as per jamabandi for the year 19976-98, was joint and ancestral of the plaintiff and defendant No. 1. According to the plaintiff, pedigree table of plaintiff and defendants was as under: