MOHAN SINGH Vs. SANT RAM

JUDGEMENT

(1.) HEARD Shri Sharad Sharma, Counsel for the Defendants -Appellants and Shri S.C.Bhatt, counsel for the Respondent.

(2.) BY the present second appeal, the Defendants have prayed for setting aside the order dated 21 -7 -1977 by which the appeal of the Plaintiff has been allowed with costs and the decree passed by the Munsif dated 25 -2 -1977 has been set aside.

(3.) BRIEFLY stated, a suit was filed by the Plaintiff Shri Sant Ram being suit No. 209/ 1974 claiming for the relief of permanent injunction restraining the Defendants from interfering with the land and crops of the Plaintiff situate at village Kumrah, Tehsil -Khatima, District -Nainital.