- (1.) Ajmer Singh-Plaintiff having lost in both the Courts below has filed the instant second appeal.
(2.) Plaintiff-Appellant alleged that he along with proforma Defendant/Respondent Nos. 3 to 5 is owner of the suit land measuring 13 marlas comprised of khasra No. 310/2, but Defendants No. 1 and 2 have illegally occupied the same. Accordingly, the Plaintiff filed suit for possession of the suit land and also claimed ancillary relief of permanent injunction.
(3.) Proforma Defendant Nos. 3 to 5 were proceeded ex parte.;