DINANATH BADRIPRASAD SHRESHTA Vs. CHANDRADEVI MAHANPRASAD UPADHYA

JUDGEMENT

(1.) THIS appeal challenges the judgment and decree made in the suit by which it is declared that the present respondent (original plaintiff) is a co-owner of the suit premises and relief granted of restraining the appellant, his agents, servants and persons claiming through him from disturbing the possession of the plaintiff and/or dispossessing the plaintiff and the family members from the suit premises and restraining the appellant from inducting any person or persons in the suit premises and from dealing with, disposing of or alienating the right, title and interest in the suit premises or any part thereof whatsoever.

(2.) THE facts necessary for disposing of this appeal are as under :---

(3.) THE learned Single Judge recorded evidence and raised the following 11 issues :---