BALBIR SINGH Vs. RAM PAL SAINI

JUDGEMENT

(1.) This is a petition under article 227 of the Constitution of India filed by the petitioner/plaintiff addressed against an appellate order dtd. 7/7/2022 passed by the court of learned Principal District Judge, Jammu on file no. 7/Appeal titled "Balbir Singh Vs. Ram Pal".

(2.) The petitioner/plaintiff has laid a suit against the respondent/defendant for permanent prohibitory injunction with respect to suit plot no. 100-A measuring 40/70 (2800 sq. ft.) situated in Apna Vihar Housing Colony, Kunjwani Talab bearing the description and dimensions as set out in the plaint.

(3.) Through this suit, the petitioner/plaintiff is seeking to restrain the respondent/defendant from interfering into the peaceful possession or creating any kind of hurdle with respect to the use and occupation of the petitioner/plaintiff quo the suit plot and further restraining the respondent/defendant from encroaching or raising any sort of construction for creating any third party interest.