ANGURI DEVI Vs. RAM CHANDER AND ORS.

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant against the judgment dated 24.1.2007 passed by the learned Additional District Judge allowing the appeal of the respondents/defendants.

(2.) ON 28.10.2010, my learned predecessor had framed the following substantial question of law : -

(3.) THE parties adduced their respective evidence and the suit for permanent injunction was decreed in favour of the present appellant/plaintiff. The respondent/defendant feeling aggrieved by the said judgment and decree passed by the trial court on 6.12.2005 preferred an appeal before the court of learned Additional District Judge. The court of the learned Additional District Judge reversed the finding by observing as under : -