RAJESH KUMAR BHATIA Vs. KARAN SINGH

JUDGEMENT

(1.) INDERMEET KAUR, J. (Oral) These are three appeals filed by the aforenoted appellants. 1 These appeals have culminated out of the three suits filed by the plaintiff against the three different defendants namely Rajesh Kumar Bhatia, Ashok Kumar Bhatia and Subhash Chand Dua.

(2.) THE suit against Rajesh Kumar Bhatia was dismissed on 21.08.2004. Vide the impugned judgment dated 06.12.2007, the order of the trial Judge was modified to the extent that the defendant will not encroach upon chabutra in front of his shop by putting any goods or by raising any construction which may obstruct the free passage of the public while coming to their shop. This was qua shop No. 2.

(3.) THE third suit filed by Karan Singh was dismissed by the trial Judge on 31.03.2004. Vide impugned judgment dated 06.12.2007, the appeal was allowed and the order of the trial Court was modified to the extent that the respondent will not encroach upon the chabutra in front of his shop No. 4 by putting any goods thereon or raising any construction which may obstruct the free passage of the public while coming to their shops.