SHUBH KARAN & ANR Vs. KALI DEEN

JUDGEMENT

(1.) Heard.

(2.) This second appeal has been filed under Section 100 C.P.C. against the judgment and decree dated 24.8.2012 passed in Civil Appeal No. 56 of 2009 as well as the judgment and decree dated 31.3.2009 passed in Original Suit No. 178 of 2000.

(3.) As per the given facts of the case the plaintiff/respondent had filed a regular suit which was registered as Original Suit No. 178 of 2000 against the appellant/defendant for prohibition as well as mandatory injunction in respect of a piece of land adjacent to the house of the appellant/defendant which after contest was partly decreed for prohibiting injunction only against the defendant/appellant vide judgment and decree dated 31.3.2009.