LAWS(J&K)-2022-9-66

SHAMEEMA AKHTER Vs. ABDUL JABBAR LONE

Decided On September 29, 2022
Shameema Akhter Appellant
V/S
Abdul Jabbar Lone Respondents

JUDGEMENT

(1.) This Civil 2nd Appeal filed by the Appellant was admitted on the following questions of law by this Court vide Order dtd. 23/5/2018.

(2.) For the sake of convenience, the appellant and respondent are proposed to be referred as plaintiff and defendant respectively as they were before the court of first instance.

(3.) The factual background to the filing of this Appeal is briefly stated that the Plaintiff filed a suit for permanent injunction against the Defendant before the Trial Court with prayer to pass a permanent injunction restraining the Defendant perpetually from causing any interference into her peaceful and bonafide possession of the suit property which was in her physical possession. The Plaintiff claimed that she along with the defendant purchased 02 kanals and 10 marlas of land at Shamasabad Bemina, Srinagar and that she had paid Rs.2.00 lacs in three instalments for the purchase of the said land; that she being Government Teacher used to pay her monthly salary to the defendant who happened to be her father; that she had invested huge amount in raising the construction of the house on the land and making necessary improvement thereon;