GURUSHANTH Vs. MEHABOOB SHAHI KALBURGA MILLS

JUDGEMENT

(1.) This is a plaintiff's second appeal calling in question the judgment and decree dated 11-12-2008 passed in RA No.144/2007 dismissing the first appeal by confirming the judgment and decree dated 23-08- 2007 passed in OS No.399/2003, dismissing the suit of the plaintiff for perpetual injunction.

(2.) This appeal came to be admitted on 08-09-2010 for consideration of the following substantial questions of law.

(3.) Facts in brief which has resulted in filing of this second appeal are as under: