Ram Chand Gupta, J. - (1.) THE present Regular Second Appeal has been filed against the judgment and decree dated 18.9.2010 passed by learned Additional District Judge, Gurdaspur vide which appeal filed by the present Appellant against the judgment and decree dated 31.10.2007 passed by learned Civil Judge (Junior Division), Pathankot, was dismissed.
(2.) I have heard learned Counsel for the Appellant and have gone through the whole record carefully including the judgments passed by learned courts below. Respondent -Gram Panchayat Chhanni has filed this suit for a decree for permanent injunction restraining the Defendant -Appellant from interfering in the possession of Gram Panchayat over the khasra numbers in dispute by taking the plea that earlier Dharmshala meant for Harijan community was constructed in the said land and that in the year 2001, Dharmshala was renovated/ reconstructed by spending funds provided by the Government and the present Appellant intends to interfere in the RSA No. 577 of 2011 2 possession of Gram Panchayat over the land in dispute merely on the ground that his name has been entered in the Jamabandi in the column of ownership.
(3.) SUIT was contested by the present Appellant -Defendant on the plea that he is owner in possession of both the khasra numbers and that he has also raised construction over the same.;