KEWAL KRISHAN Vs. BRAHAM DASS AND OTHERS

JUDGEMENT

(1.) Looking to the nature of the order I propose to pass, it is not necessary to set out the facts in detail.

(2.) Suffice it to state that the appellant/plaintiff filed a suit for declaration to the effect that he had become owner in possession of the suit land comprised in Khasra No. 721, Khata No. 77 min, Khatauni No. 138, measuring 5-62 sq.mtrs. situated in Mohal Hamirpur, Tappa Bajuri, Tehsil and District Hamirpur, H.P. and further sought relief of permanent prohibitory injunction restraining the respondents/ defendants from interfering in his possession or from forcibly dispossessing him from the suit property in any manner.

(3.) The respondents/defendants contested the suit by filing written statement. The suit so filed by the appellant/plaintiff came to be decreed by the learned trial Court, however, the said judgment and decree came to be reversed by the learned first appellate Court, constraining the appellant/plaintiff to file the instant appeal.