SUKH RAM SON OF LATE SANTU Vs. SURTU DEVI WIDOW OF LATE NANAK CHAND

JUDGEMENT

(1.) Initially, the appellant has filed Regular Second Appeal bearing No.468 of 2010. However, later on, with the, consent of parties, the same was converted; into F.A.O. and assigned FAO No.143 of 2012.

(2.) This F.A.O. is directed against the judg ment and decree passed by learned Presiding Officer, Fast Track Court, Mandi in Civil Appeal No.8 of 2009, dated 27.8.2010.

(3.) Material facts necessary for adjudication of this F.A.O. are that the appellant/plaintiff (hereinafter referred to as "the plaintiff' for convenience sake) has filed a suit for injunction against the respondent/defendant (hereinafter referred to as "the defendant" for convenience sake) with respect to the land detailed in the plaint. According to the plaintiff, he is owner in joint possession of suit land with other co-sharers. The defendant is stranger to the suit land. On 4.5.2005, at 1.00 p.m. the defendant started abusing the plaintiff and his family members when they were harvesting the wheat crop in the suit land.