BISHAMBER DASS Vs. JEET SINGH

JUDGEMENT

(1.) -This is the plaintiff regular second appeal against the judgment and decree dated 16.8.1991 of the learned Additional District Judge (1), Kangra at Dharamshala, affirming the judgment and decree dated 31.3.1986 of the learned Sub Judge 1st Class, Dehra whereby the suit of the plaintiff for declaration and injunction was dismissed.

(2.) The subject-matter of dispute between the parties is the land measuring 9 kanals 12 mar/as comprising of khasra Nos. 826, 862 and 863 of khata No. 124 min, khatauni No. 184 in Tika Dhanot, Mauza Ganghesu, Tahsil Dehra, District Kangra, specifically described in the plaint and Jamabandi for the years 1971-72 and hereinafter referred to as the land in dispute.

(3.) The plaintiff filed a suit for declaration that he is the owner and in possession of the land in dispute and that the revenue entries showing the land in dispute in possession of the defendant and/or his father Ranu Ram are wrong. He also prayed for the grant of permanent injunction for restraining the defendant from interfering with his possession over the land in dispute on the basis of such wrong revenue entries.