- (1.) The present appeal has been preferred by the appellant against the judgment and decree dated 21.09.2015 passed by the learned District Judge, Amritsar, vide which the appeal filed by the respondents against the judgment and decree dated 11.11.2014 passed by the learned Additional Civil Judge (Sr. Division), Ajnala, has been allowed and the suit filed by the appellant-plaintiff for declaration with consequential relief of injunction has been dismissed.
(2.) For the sake of convenience, the status of the parties shall be referred as in the original suit.
(3.) The brief facts of the case are that the suit land measuring 4 Kanals bearing Killa No. 88/1 min west, out of the total land measuring 8 Kanals, Khata/ Khatouni No. 217/601/1, as per jamabandi for the year 2000-2001 situated at village Kaler, Tehsil Ajnala, District Amritsar was owned by Provincial Government. The suit land was in possession of the plaintiff for the last more than 20 years. The Provincial Government allotted the suit land to the plaintiff on the basis of his possession. A conveyance deed dated 17.12.2008 was executed in favour of the plaintiff. He deposited the entire amount with the Government and on the basis of said conveyance deed, he became the owner of the suit land. But, few days prior to the filing of the suit, the officials of the defendants came to the spot claiming that the suit land belongs to them. Plaintiff requested them that the same has been transferred in his favour vide conveyance deed. But, they threatened to take forcible possession thereof. Hence the suit.;