LAWS(ALL)-2014-9-194

GANGA DEVI Vs. BRIJ KISHORE DUBEY

Decided On September 08, 2014
GANGA DEVI Appellant
V/S
Brij Kishore Dubey Respondents

JUDGEMENT

(1.) This second appeal is preferred against the judgement dated 22.2.1999 passed by 5th Additional Civil Judge (Senior Division), Agra in Civil Appeal No.419 of 1998 arising out of judgement dated 24.11.1998 passed by Additional Civil Judge (J.D.) in Original Suit No.505 of 1997.

(2.) The brief facts, which give rise to this appeal are that the plaintiff-appellant (hereinafter called as the "appellant") filed a Suit No.505 of 1997 against the defendants-respondents (hereinafter called as the "respondents") for the relief of permanent prohibitory injunction.

(3.) The defendants-respondents also filed counter claim in the said suit. The trial court decreed the suit of the appellant and dismissed the counter claim filed by the defendants-respondents and restrained the respondents from opening any spout drain, window or door towards land shown as Letter No.A,B,C & D and from restraining them from causing any interference in appellant's ingress.