RAJ NARAYAN Vs. AMARJEET

JUDGEMENT

(1.) Heard learned counsel for the appellant on point of admission of appeal and perused the records.

(2.) Original Suit No. 390/2002, Raghunath @ Musai Vs. Amarjeet and others, was filed by plaintiff for the relief of permanent injunction with averment that disputed property is agricultural property, the tenure holder and bhumidhar of which in possession is plaintiff, and the defendants have no right, possession or interest in this property. But they are unauthorisedly attempting to interfere in plaintiff's possession, so relief of permanent injunction be granted against them.

(3.) After affording opportunity of hearing to parties, the Additional Civil Judge (Junior Division), Court No.-4, Varanasi had decreed the suit with finding that the property mentioned in plaint as plot no.-30 of village Veersinghpur was in ownership of plaintiff. Trial court had also held that defendants have raised construction over this property during pendency of suit. With these findings, original suit was decreed for the relief of permanent injunction.