DARSHAN SINGH,J. - (1.) The present appeal has been preferred by the appellant-plaintiff against the judgment and decree dated 05.10.2015 passed by the learned Additional District Judge, Amritsar, whereby the appeal filed by the appellant-plaintiff against the judgment and decree dated 04.02.2013 passed by the learned Civil Judge (Junior Division), Amritsar, has been dismissed.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Appellant-plaintiff has filed the suit for injunction restraining the defendants from illegally, unlawfully unauthorisedly and forcibly dispossessing him from the suit property bearing house no.10197 also known as L-10, H. No.68/1, measuring 97 Sq. yds, situated at Gali No. 14, Kot Harnam Dass, Abadi, Tirath Pura, Sultanwind Road, Amritsar except in due course of law.;