KASHMIR KAUR Vs. KARTAR COLONIZERS PVT LTD ETC

JUDGEMENT

(1.) The present appeal has been preferred by the appellantdefendant no.3 against the judgment and decree dated 16.10.2012 passed by the learned Additional District Judge, Ludhiana, whereby the appeal filed by her against the judgment and decree dated 07.12.2010 passed by the learned Civil Judge (Junior Division), Ludhiana, has been dismissed.

(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.

(3.) Plaintiff-Respondent no.1 has filed the suit for permanent injunction restraining the appellant-defendant from interfering in the peaceful possession of the plaintiff in any portion of the suit property measuring 400 sq. yds. comprised of khasra no. 10//2, 23/2, 17//3/2 on the grounds inter alia that the plaintiff is owner in possession of the suit property. It had collected the material to raise the construction therein, but defendants came to the suit property and obstructed the plaintiff to raise construction. They forcibly tried to take over the possession of the suit property. Hence, the suit.