PHOOL SINGH Vs. GIRDHARI LAL

JUDGEMENT

(1.) . This Regular Second Appeal is directed against the judgment and order dt. 14.8.1984 of the learned Additional District Judge in R.C.A. No. 281/1982 upholding the judgment and decree dated 31.7.1982 passed by the Civil Judge, Delhi, decreeing the suit of the plaintiff (respondent herein).

(2.) . Brief facts of the case, as have been noted by the learned Additional District Judge, are that :

(3.) . The trial court granted perpetual injunction restraining the defendant (appellant herein) from raising any construction over the plot in issue. The First Appellate Court vide judgment dated 14.8.1984 concurred with the findings of the trial court and dismissed the appeal.