Rekha Mittal, J. - (1.) The present regular second appeal has been directed against the judgments and decrees passed by the Courts below whereby the suit filed by the plaintiff/respondent for possession and injunction has been decreed by the trial Court and the findings recorded by the trial Court have been affirmed in appeal.
(2.) Surjit Singh, respondent/plaintiff filed the suit for possession of land measuring 17 kanals 7 marlas, detailed in the plaint and further sought permanent injunction restraining the defendants/appellants from raising any construction over the said land. As per the case set up by the plaintiff, he is the owner of the suit land, part of joint khewat recorded in the name of Harijan Co-operative Society Limited, Mansoorpur. The plaintiff is one of the co-sharers of the aforesaid society and was in cultivating possession of the suit land till June 2005 when defendants illegally and forcibly dispossessed the plaintiff and raised some construction.
(3.) The defendants filed the written statement which was taken on record subject to decision of the application filed by the plaintiff for striking off defence as the defendants failed to file the written statement within the stipulated period of 90 days.;