YASEEN KHAN Vs. MANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant/plaintiff's suit for injunction was dismissed by the trial court after holding that the suit property is not covered by the patta produced by the plaintiff and the plaintiff has failed to prove his possession. The appeal against the judgment and decree of the trial court dated 6.3.1998 was also dismissed by the first appellate court vide judgment and decree dated

(3.) 14.3.2002. Hence, this second appeal. According to the learned counsel for the appellant, the plaintiff produced the patta of the disputed property and that patta was issued in the year 1985. The plaintiff was in possession of the suit property whereas the defendant came out with a patta which was issued for agriculture land and that land is not the same land for which the plaintiff filed the suit.