RAJENDRA KUMAR Vs. SURESH CHANDRA

JUDGEMENT

(1.) HEARD Sri Govind Singh Bist for the appellant/plaintiff and Sri Manoj Tewari, for the respondent/ defendant.

(2.) THE appellant filed a suit for permanent injunction against the de­fendant restraining him from carrying on construction on the spot adjoin­ing to his own structure. He also prayed for temporary injunction which is rejected. Hence, this appeal.

(3.) THE appeal is disposed of ac­cordingly.