- (1.) This appeal by special leave is directed against the judgment dated 28.6.2010 of the High Court of Punjab and Haryana whereby the second appeal filed by the appellant-plaintiff was dismissed with costs throughout.
(2.) The litigation between the parties commenced on the filing of the suit by the plaintiff-appellant for permanent injunction against the respondent-defendant claiming to have been in possession of the suit property for 27-28 years as Gair Marusi and alleging that the respondent was threatening to dispossess him. The plaintiff claimed himself to be in possession over the agricultural land measuring 122 kanals 2 marlas situated in village Chhainsa, Tehsil Ballabhgarh, District Faridabad having tube-well, electricity connection and his house in Killa No.26 in which he is allegedly residing for the last 27-28 years continuously and also having another Engine Tubewell Bore in killa no.26(1-2). It is the case of the plaintiff that earlier Ram Dass Chela Garib Das was the owner of the aforesaid land, which is now recorded in the ownership of the defendant- respondent vide Rapat No.508 dated 8.8.2003.
(3.) The case of the respondent on the other hand is that the suit property was leased to the appellant-plaintiff by its original owner Ram Dass Chela with effect from 12.7.1986 to June, 1994 and then again from 29.5.1996 till 28.5.2005 for a consideration of Rs.1,60,000/-. The respondent had purchased the suit property on 8.8.2000. The respondent- defendant pleaded that after expiry of the lease on 28.5.2005 the suit property was to revert back to the defendant, but the plaintiff illegally and unlawfully wanted to grab the suit land and as such the respondent also filed a counter-claim in the said suit seeking a decree for mandatory injunction directing the plaintiff to handover vacant peaceful possession of the land to the defendant with damages at the rate of Rs.17,800/- per annum for unauthorized occupation of the suit land. Contesting this counter claim, plaintiff replied that after the expiry of lease, plaintiff has become statutory tenant and his tenancy is protected by the provisions of the Punjab Security of Land Tenure Act, 1953 (hereinafter referred to as the "1953 Act"). It was also pleaded that the plaintiff is liable to pay fixed rent of Rs.3000/- per annum and not the amount which has been claimed by the defendant as damages.;