TARACHARAN RATH Vs. SASHI BHUSAN TRIPATHY

JUDGEMENT

(1.) Plaintiff is the appellant against a reversing judgment in a suit for permanent injunction.

(2.) The dispute pertains to a green fence. The plaintiff and the defendant are the adjacent plot owners. The plaintiff as the Karta of the family instituted the suit pleading, inter alia, that the defendant interfered with his possession.

(3.) The defendant resisted the claim on the ground that there are other co-owners. The suit at the behest of the plaintiff is not maintainable. The fence may be declared as joint fence.