- (1.) Respondent-plaintiff filed a suit for permanent injunction with a prayer that the appellants-defendants be restrained from interfering in the land bearing khasra No.8562, measuring 8 kanals 8 marlas, owned by him.
(2.) It is an admitted fact that so far as land, referred to above, is concerned, the appellants-defendants are not claiming any right in the said property. Suit filed by the respondent was dismissed by the trial Court solely on the ground that there was an earlier litigation between the parties and as he( respondent) has failed to disclose the same in his plaint, he was held not entitled to get any relief. To that extent, finding given by the trial Court, is not justified and the same has rightly been reversed by the appellate Court below.
(3.) Record reveals that the earlier litigation was with respect to different khasra Nos., which ultimately was held to be in the ownership of the appellants-defendants. Appellate Court below, while reversing the judgment of the trial Court has held thus:- "8. After hearing counsel for the parties, I find that the ld. Trial Court did not appreciate the fact that from the revenue records, it was proved that the plaintiff was owner in possession of the suit land and the fact is clear in copies of Jamabandi Ex.P3 and Khasra girdawari Ex.P2. The judgment Ex.D1 has been mis-interpretted by the ld. trial court. Previous suit was filed by the defendant in respect of land measuring 15 marlas 7 sirsahis out of khasra no.19517, 8539 min, 8540 comprised in khewat khatoni No.2649/2840. Present suit has been filed for 8 kanals 8 marlas comprised in khasra no.8562 which is in possession of the plaintiff as per the revenue record. ;