BABULAL SHARMA Vs. SANT KUMAR BAJORIA

JUDGEMENT

(1.) Challenge made in this petition is the judgment and order dated 27.9.2007 passed by the learned Additional District Judge, Shillong, in FAO No. 3 (SH)/2007 thereby allowing the appeal filed by the respondent herein.

(2.) I have heard Mr. M. F. Quereshi, learned counsel for the plaintiff-petitioner and Mr. H. S. Tangkhiew, learned counsel for the defendant-respondent.

(3.) The petitioner instituted Title Suit No. 36 (SH)/2007 in the Court of the Munsiff, Shillong, for declaration and permanent injunction. To be specific, the prayers made in the suit are as follows :