S.K.JAIN, J. - (1.) CIVIL Suit No. 142 of 1980, instituted on 8. 7. 1980 by Ujagar Singh appellant herein against the Gram Panchayat and two others for a decree of permanent injunction restraining them from dispossessing him forcibly from the agricultural land measuring 48 kanals 4 marlas fully described in the plaint and situated in village Ballon, Tehsil Nawan Shahr, was dismissed by the Sub Judge I Class, Nawan Shahr, vide judgment and decree dated 22. 9. 1981.
(2.) FEELING aggrieved, the plaintiff preferred Civil appeal No. 367 of 1981, which was heard and dismissed by the District Judge, Jalandhar, vide judgment and decree dated 3rd September, 1983. It is that judgment and decree of the first Appellate Court which has been appealed against by the plaintiff and which requires my examination of its sustainability.
(3.) I have seen the pleadings in the suit, evidence adduced by the parties in the suit and judgments of both the courts below.;