CHIRANJI LAL Vs. BEHARI

JUDGEMENT

(1.) This is a second appeal by the plaintiff in the suit and arises in the following circumstances

(2.) The plaintiff had brought a suit No. 361 of 1946 in the Court of II Munsif, Bulandshahr on the allegation that he was a Khudkasht-holder of six plots, four of which had been taken possession of by the defendant and in regard to two of which there was an apprehension that the defendant would interfere with the plaintiff's possession. The suit was for possession and for an injunction restraining the defendant from interfering with the plaintiff's possession qua the two plots.

(3.) After filing the above suit, the plaintiff obtained an interim injunction directing the defendant to refrain from interfering with the said two plots.