- (1.) C.M. No. 12736-C of 2014 This is an application filed under Order 22 Rule 3 C.P.C. for bringing on record the Lrs of original plaintiff Babu Ram, who is alleged to have died and left behind the legal representatives as mentioned in para No. 2 of the C.M. For the reasons stated in the application which is duly supported by the affidavit of Jasbir Singh, one of the applicants, the application is allowed subject to all just exceptions and the memo of parties is taken on record. RSA No. 5376 of 2014
(2.) Lrs of the plaintiff are in second appeal, aggrieved against the concurrent findings returned by the Courts below whereby his suit for declaration with the consequential relief of permanent injunction has been dismissed.
(3.) In brief facts of the case are that the plaintiff claims himself to be in adverse possession of the property in question for the past more than 35 years. It was alleged that the defendant Municipal Committee, Kharar has no right or concern with the property and thus present suit seeking relief of declaration as well as permanent injunction to the effect that he is owner in possession of the suit property and the defendant should be restrained from interfering in his possession was filed.;