- (1.) The present appeal has been preferred against the judgment and decree dated 30.05.2015, passed by learned District Judge, Kapurthala, whereby the appeal filed by the appellants-defendants against the judgment and decree dated 19.11.2014, passed by learned Civil Judge (Senior Division) Kapurthala has been dismissed.
(2.) For the sake of convenience, the reference of the parties shall be given as per the original suit.
(3.) Plaintiff-Respondent Tarsem Lal alias Sema filed the suit for injunction against the defendants-appellants on the grounds that he has purchased the suit property by dint of the written agreement about 30 years back. Since then, he is in its possession being the owner. He has been tethering his cattle on the land and has also raised construction of two rooms up to lintel level. He has also installed the fodder cutting machine. The defendants have no right, title or concern with the suit property but they are trying to interfere in his peaceful possession. Hence, the suit.;