R.L.ANAND, J. - (1.) THIS appeal has been filed by the plaintiff Mohinder Singh and it has been directed against the judgment and decree dated 3.2.2000 passed by the Court of Addl. Distt. Judge, Ropar, who affirmed the judgment and decree dated 22.5.1997, passed by the court of Addl. Civil Judge (Sr. Divn.), Ropar, who partly decreed the suit of the plaintiff for permanent injunction and the defendant was restrained from interfering and taking forcible possession of the land comprised in Khasra No. 23(8-0), situated in Village Bara Surtapur, fully detailed in the head note of the plaint. With regard to the other prayer of the plaintiff regarding land measuring 4 kanals 12 marlas, which was allegedly allotted to the plaintiff, the same was dismissed.
(2.) THE brief facts of the case are as under :- The plaintiff filed a suit for permanent injunction against defendant Lachhman Singh, praying that the defendant be restrained from illegally interfering in any manner and forcibly dis-possessing the plaintiff from the land comprised in Khasra No. 23(8-0) and the land measuring 4 kanals 1 marla, which according to the plaintiff was transferred in his favour by the Consolidation Department subsequently. According to the plaintiff, he became the owner of the entire area. He was in cultivating possession of the same and the defendant had no right, title or interest in the same.
(3.) THE suit was contested by the defendant. Apart from taking legal objections, it was submitted that the land measuring 25 bighas 6 biswas, which comes to 42 kanals, was allotted to him by the Punjab Scheduled Castes Land Development and Financial Corporation, Chandigarh, and since then, he is in cultivating possession of the same. It was alleged that the defendant was allotted the land comprised in various khasra numbers mentioned in the written statement. After consolidation, old khasra numbers were converted into new khasra numbers. In short, the defence of the defendant is that he allotted 25 bighas = 36 kanals and he was allotted 6 kanals of land less than his entitlement.;