- (1.) Leave granted.
(2.) We have heard counsel on both sides.
(3.) The appellant admittedly is the original owner of an extent of 18 canals and marlas of land. In his suit for declaration and injunction, the Trial Court decreed the suit, but on appeal, it was reversed. The High Court of Punjab and Haryana in Second Appeal No.600/95 on March, 15,1995 confirmed the same.;