DEEPCHAND Vs. PHOOLCHAND MANJHI

JUDGEMENT

(1.) This is defendant's second appeal under Sec. 100 C.P.C.

(2.) Feeling aggrieved by the judgment and decree of the first appellate court decreeing the suit of the plaintiff-respondent for permanent injunction, the defendant has filed the present second appeal.

(3.) The plaintiff filed a suit for permanent injunction to restrain the defendant from interfering in his suit property shown in the plaint map as letters Ka, Kha, Ga, Gha. The further relief sought that during the pendency of the suit, the construction raised by the defendant be removed and the possession of the plaintiff be restored.