KISHAN CHAND Vs. GAUTAM GAUR HITKARAK SABHA

JUDGEMENT

(1.) Heard Shri Sushil Kumar Jain, learned senior counsel for the appellant, and Shri Ajay Choudhary, learned counsel for the respondents.

(2.) The present appeal has been preferred by the appellant- defendant [Hereinafter, being referred to as "appellant-defendant"] against the final judgment dtd. 28/9/2007, passed by the High Court of Judicature for Rajasthan at Jaipur Bench, Jaipur [Hereinafter, being referred to as "High Court"], in S.B. Civil First Appeal No. 36 of 1988, whereby the High Court dismissed the appeal filed by the appellant-defendant and affirmed the judgment and decree dtd. 6/1/1988, passed by the Additional District and Sessions Judge No. 1, Kota[Hereinafter, being referred to as "Trial Court"], in Civil Suit No. 36 of 1978, decreeing the suit for injunction and possession filed by the respondents [Hereinafter, being referred to as "respondent-plaintiffs"].

(3.) Brief facts, essential for the disposal of the present appeal, are as follows: -