SATBIR Vs. HAWA SINGH (SINCE DECEASED)

JUDGEMENT

(1.) By this judgment, RSA Nos.2442 and 4686 of 2015 shall stand disposed of. In a suit for permanent injunction, the defendants had filed a counter claim. The suit as well as counter claim have been decided by a common judgment passed by the trial Court as well as Appellate Court. Counsel for the parties are also agreed that both the appeals can be conveniently disposed of by a common judgment. Counsel for the parties are also common.

(2.) The defendants-appellants are in the Regular Second Appeal against the judgment passed by the learned First Appellate Court while reversing the judgment of the trial Court in the suit filed for permanent injunction. RSA No.2442 of 2015 is arising from suit for permanent injunction whereas RSA No.4686 of 2015 is arising from dismissal of the counter claim filed by the defendants by both the Courts below.

(3.) The plaintiff had filed the present suit with following prayer:-