Darshan Singh, J. - (1.) The present appeal has been preferred against the judgment and decree dated 16.11.2010, passed by learned Additional District Judge (Fast Track Court), Gurdaspur, vide which the appeal preferred against the judgment and decree dated 15.09.2009 passed by learned Civil Judge (Junior Division), Gurdaspur has been dismissed.
(2.) For the sake of convenience, the status of the parties will be referred as per the original suit.
(3.) Plaintiff -respondent Jagir Singh filed the suit for declaration to the effect that he has become owner by afflux of time of the land measuring 02 Kanal 10 Marla comprised in Khewat No. 400, Khatauni No. 465, rectangle No. 42, Killa No. 12/2 (1 -18), 13/1 (0 -12) as per the Jamabandi for the year 2000 -01 situated in revenue estate of village Sahoor, Tehsil & Distt. Gurdaspur, with consequential relief of permanent injunction restraining the defendants -appellants from forcibly and illegally interfering in the peaceful physical possession of the plaintiff over the suit land.;