MAHARAJ SINGH Vs. KARAN SINGH AND OTHERS

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment and decree dated 09/12/1996 passed in Civil Appeal No. 54- A/96. The Court set-aside the judgment and decree passed by the trial court and decreed the suit.

(2.) The appeal was admitted for hearing vide order dated 01/04/1997 on the following substantial questions of law:-

(3.) Original plaintiff Nirpat Singh filed a suit for declaration and permanent injunction. He pleaded that the suit land area 2.73 hectare situate at Pandhav Tehsil Beena District Sagar was his ancestral land. He was in possession on the said land.