S.N. Aggarwal, J. - (1.) Dhani Ram. respondent ( now represented by his legal representatives) was in possession of plot No. 123, measuring 1125 square feet situated in Kiln Area, Nangal Township. He filed a civil suit on 23.12.1992 against the petitioner -Bhakra Beas Management Board (in short B.B.M.B) for permanent injunction with the allegations that he was in possession of this plot since 1958 -59. He has constructed a house on it and, therefore, he has become owner of this plot by way of adverse possession. He sought injunction against the B.B.M.B not to dispossess him from the said plot.
(2.) The suit was contested by the petitioner -Board.
(3.) The trial Court held vide judgment dated 21.9.1995 (Annexure P -2) that Dhani Ram has not become owner of the plot in dispute by adverse possession but granted injunction that he can be dispossessed only in accordance with law. The appeal filed by Dhani Ram was dismissed by the learned Lower Appellate Court vide judgment dated 28.2.2002 (Annexure P -11). This judgment became final.;