- (1.) This regular second appeal has been directed against the judgment and decree dated 21.03.2014, passed by learned Additional District Judge, Ferozepur vide which the appeal against the judgment and decree dated 07.05.2012, passed by learned Additional Civil Judge (Senior Division), Ferozepur has been dismissed.
(2.) For convenience sake, reference to the parties is being made as per their status in the civil suit.
(3.) The appellant-plaintiff has filed the suit for seeking declaration to the effect that he is owner to the extent of 1/4th share in the house in dispute with consequential relief of permanent injunction restraining the defendants from dispossessing the plaintiff forcibly and illegally from the portion shown as 'A B C D' in the site plan attached with the plaint and further restraining defendant No.1 from alienating the house/portion in question to anybody else.;