SARUNISHA Vs. BHOLA NATH

JUDGEMENT

(1.) The second appeal arises from a judgment and decree dtd. 11/2/2016 passed in Civil Appeal No.85 of 2015 (Bhola Nath vs. Savrunisha and others), rendered by the learned appellate court, allowing the appeal after reversing the judgment and decree dtd. 30/7/2015, passed by the learned trial court in Original Suit No.718 of 2007 {Mohd. Rafeeq (since deceased) Through L.Rs. vs. Bhola Nath}. The appellate court dismissed the suit of the plaintiffs-appellants. The learned trial court had decreed the suit, by granting an injunction in favour of the plaintiffs-appellants.

(2.) The suit was originally instituted by one Mohd. Rafeeq.

(3.) The plaintiff had filed a suit for injunction against the defendant-respondent, from interfering in his possession, over the property in dispute.