BAKHTAWAR SINGH Vs. PREM SINGH

JUDGEMENT

(1.) This will dispose of Civil Revision No. 1420 of 1991 and Regular Second Appeal No. 829 of 1986.

(2.) The dispute relates to land measuring 16 Kanals comprised in Khasra No. 31/21 (8 Kanal 0 Marla) and Khasra No. 39/5 (8 Kanal 0 Marla) situated in village Mubarakpur, Tehsil Rajpura, District Patiala.

(3.) Bakhtaware Singh purchased land measuring 16 Kanals comprised in these two Khasra numbers from one Ram Singh who is one of the proprietors of the village. The land in dispute forms part of that land which vests with the proprietors of the village. Prem Singh apprehending that he may not be dispossessed from the land in dispute by Bakhtawar Singh who had purchased the land from Ram Singh, filed a Suit for permanent injunction restraining defendant Bakhtawar Singh from dispossessing him forcibly The trial Court as well as the appellate Court found plaintiff to be in possession and, therefore, granted decree for permanent injunction restraining Bakhtawar Singh from interfering in the possession of the plaintiff except in accordance with law. This judgment and decree is being challenged in Regular Second Appeal.