MAHMAD @ MEHMOOD V TUFAIL Vs. STATE

JUDGEMENT

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

(2.) The plaintiff-appellant has preferred this second appeal against the judgment and decree of the trial court dated 11.08.2016 and the judgment of the appellate court dated 04.11.2016, dismissing the appeal.

(3.) The plaintiff filed a suit for permanent injunction restraining the defendant from interfering in his Sehan land and further direction to remove his wall and a new door which he has opened in the suit property (Sehan land of the plaintiff).