MOOL CHAND AND ORS Vs. URMILA DEVI

JUDGEMENT

(1.) This Regular Second Appeal has been directed against judgment and decree dated 30.11.1984 passed by the Additional District Judge, Narnaul (hereinafter described as 'the first appellate Court') vide which judgment and decree dated 12.5.1980 of the Sub Judge IInd Class, Rewari (referred to hereinafter as 'the trial Court') were set aside and the suit of the plaintiff-respondent for permanent and mandatory injunction was decreed against the defendants-appellants.

(2.) The plaintiff, in her suit, had prayed as under:

(3.) It was pleaded that the property bearing municipal No. 3029-V1 along with the gali in dispute was purchased by the plaintiff vide sale deed dated 5.1.1970 and the defendants had no concern with the same.