BRAHAMJEET Vs. KANWAR PAL GAUTAM & ORS

JUDGEMENT

(1.) This is a regular second appeal filed by the appellant.

(2.) I have heard the learned counsel for the appellant.

(3.) The appellant/plaintiff had filed a suit bearing No.231/2004 for possession and permanent injunction against the respondents. The said suit was dismissed after trial by the learned Civil Judge on 22.2.2006.