REBATI KHUNTIA AND ORS. Vs. DEBI PRASAD RATH

JUDGEMENT

(1.) These appellants were the defendants in the suit filed by the respondents for issuance of perpetual injunction restraining these defendants from entering into the suit space.

(2.) For the sake of convenience to avoid confusion and for clarity, the parties hereinafter have been referred to as they have been arrayed in the court below.

(3.) The defendant No. 1 while traversing the plaint averments and denying the claim of the plaint has advanced a counter claim stating that boundary wall of the defendants running adjacent to the building of the plaintiff was broken by the plaintiff. So, he prayed for issuance of permanent injunction against the plaintiff from not creating any disturbance like that any more.