K SAROJA Vs. IQBAL KHAN

JUDGEMENT

(1.) This second appeal is by the unsuccessful second defendant challenging the concurrent judgments and decrees of the Courts below, decreeing the suit of the plaintiff and granting permanent injunction restraining the defendants from interfering with the possession and enjoyment of the plaintiff over the suit property.

(2.) For the sake of convenience, parties to the appeal are referred to as they are referred to in the suit before the Trial Court.

(3.) I have heard the learned counsel appearing for the second defendant-appellant herein and perused the judgments and decrees of the Courts below.