KARAN SINGH Vs. SANJEEV KUMAR

JUDGEMENT

(1.) Heard counsel for the plaintiff appellant and perused the record.

(2.) Original Suit No. 362 of 2001 was filed by the plaintiff appellant seeking relief of permanent injunction by restraining the defendant respondent from interfering with his possession over a piece of abadi land situate in mauja Garhwala, pargana Marhara, tehsil and district Etah.

(3.) A report was sought by the Court through Advocate Commissioner which was submitted on 2.8.2001. The plaintiff appellant also filed an application in the suit for restraining the defendant-respondent from interfering in the construction being made by the plaintiff over the land in dispute. The Court by its order dated 29.8.2002 directed the parties to maintain status quo on the land in dispute.