MAHANT BACHAN DASS Vs. VED PRAKASH GUPTA

JUDGEMENT

(1.) Since the matter involved a short point I decided to hear the arguments of the parties and to appreciate the position had also sent for the trial court records.

(2.) By this judgement I shall dispose of both the aforesaid appeals as common questions are involved in these appeals.

(3.) These Second Appeals arise out of the judgement of the trial Court dismissing the suit of the plaintiff for perpetual and mandatory injunctions which decision has been upheld by the Senior Sub Judge vide the impugned order. To my mind the following substantial questions of law would arise in the present case:-