ABDUL KHALAQ Vs. NOOR AHMAD SAB TALIM KHANA

JUDGEMENT

(1.) The captioned second appeal is filed by defendant assailing the concurrent judgments rendered by the Courts below wherein plaintiff's suit for injunction simpliciter is decreed and defendant is restrained from interfering with plaintiff's peaceful possession over the suit schedule property.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: