RESHMA KHATOON Vs. GUFRAN AHMAD

JUDGEMENT

(1.) Heard learned counsel for the parties and gone through the records.

(2.) This second appeal has been preferred by the appellant against the judgment and decree dated 03.01.2010, in original suit no.104 of 2005, by which the plaintiff's suit for permanent, mandatory and prohibitory injunction was decreed, which has been confirmed by the learned First Appellate Court in regular civil appeal no.11 of 2010, vide judgment and order dated 28.08.2012.

(3.) This is a suit regarding the disputed premises which is surrounded from all the sides by the property of the plaintiff, in which the defendants were granted license which has since been revoked.