HARI BABOO Vs. SURESH BABOO

JUDGEMENT

(1.) This second appeal is preferred against the judgment dated 9.9.1998 passed by Civil Judge (S.D.), Agra in Civil Appeal no.50 of 1982 arising out of judgment dated 22.1.1982 passed by 17th, Munsif, Agra in O.S. no.14 of 1980.

(2.) The brief facts which give rise to this appeal are that :

(3.) The plaintiff appellant, hereinafter called ''the appellant' filed an original suit against the defendant-respondent, hereinafter called ''the respondent' for the relief of permanent prohibitory injunction.