- (1.) Challenge in this appeal is to the judgment and decree dated 04.06.2009 passed by Shri Karnail Singh, Additional District Judge, Amritsar vide which appeal preferred by the defendant-appellant against the judgment and decree dated 22.08.2007 passed by Shri Lachhaman Singh, Additional Civil Judge(Senior Division), Ajnala, was dismissed.
(2.) Briefly stated, plaintiff filed suit for possession of land measuring 1 marla out Khasra No. 321/2 (2-12) as fully described in the headnote of plaint, by demolishing the shop alleged to be unauthorisedly constructed by the defendant.
(3.) The case of plaintiff is that Baldev Singh is Manager of plaintiff-Gurudwara and has been authorized to file the present suit through resolution. The suit property is ownership of plaintiff-Gurudwara. Defendant forcibly took the possession of 1 marla land belonging to plaintiff-Gurudwara and unauthorizedly raised construction in the shape of shop without consent of plaintiff. The plaintiff obtained demarcation of land on 16.07.1996. Hence, the suit.;