GULAB SINGH Vs. MANGILAL AND OTHERS

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree passed by the 3rd A.D.J. Khargoan. By the impugned judgment and decree, lower appellate Court affirmed the decree passed by the trial Court in a suit for declaration and permanent injunction against the appellant.

(2.) The appeal was admitted for final hearing and following questions were formulated:-

(3.) Shorn of verbiage and unnecessary details, the controversy between two brothers is about a well and nine mango trees.