QUMRUDDIN Vs. HASEENA

JUDGEMENT

(1.) THIS second appeal is preferred against the judgment dated 20.11.1998 passed in Civil Appeal no.34 of 1994 arising out of judgment dated 17.9.1990, passed by Civil Judge (J.D.), Bijnor in O.S. no.306 of 1987.

(2.) THE brief facts which give rise to this appeal are that plaintiff respondent, hereinafter called 'the respondent' filed a suit for the relief of permanent prohibitory injunction restraining the defendant appellant hereinafter, called 'the appellant' from interfering in the possession of the respondent. The suit was decreed by the trial court vide its order dated 17.9.1990.

(3.) THE appellant preferred first appeal which was registered as civil appeal no.34 of 1994 and was dismissed by the trial court vide its order dated 20.11.1998. Feeling aggrieved, the appellant preferred this appeal.