TULSA SINGH Vs. ABINASH CHANDER & ORS

JUDGEMENT

(1.) The plaintiff is the appellant who after having lost before both the learned Courts below has filed the instant appeal. (Parties hereinafter referred to as the plaintiff and defendants.)

(2.) The plaintiff filed a suit for declaration to the effect that he firstly got as mortgagee rights and thereafter as owner in possession by efflux of time and land measuring 3 kanal 13 marlas out of the following land:-

(3.) By way of foreclosure of mortgage and the entry in the name of defendants No. 1 to 4, 11 to 44 showing them as owners in possession in revenue record are wrong, null and void and they have no right to interfere in the rights, title and interest of the plaintiff, with the consequential relief of permanent injunction restraining the defendants from interfering in his rights and in the alternate suit for possession.