PRITAM PAL,J - (1.) THIS Regular Second Appeal has been filed by the defendant- appellant (hereinafter referred to as "the defendant") against the judgment and decree dated 25.8.1981 passed by learned Sub Judge Ist Class, Muktsar, whereby the suit for permanent injunction, filed by the plaintiff-respondents (hereinafter referred to as "the plaintiffs") was decreed and the same were then confirmed in appeal by the learned First Appellate Court vide its impugned judgment and decree dated 3.10.1983.
(2.) IN nutshell, the facts culminating to the commencement of this appeal may be recapitulated thus : Jarnail Singh etc., plaintiffs, had filed a suit for permanent injunction against Chetan Singh, defendant, restraining him from taking forcible possession of agricultural land measuring 3 kanals 1 marla, as detailed in the heading of the plaint. The said land was purchased by the plaintiffs through a registered sale-deed dated July 2, 1979 from Sarup Singh son of Gurdial Singh. Immediately, after the registration of the sale-deed, the possession of the suit land was delivered to them (plaintiffs).
(3.) ON the other hand, the case of the defendant before the Courts below was that he had been in adverse possession over the suit land continuously for the last 15 years and as such, the plaintiffs had lost their ownership rights of the said land. Even the possession of Sarup Singh, vendor, was also denied.;