ALI AHMAD Vs. AMARNATH

JUDGEMENT

(1.) THIS order disposes of Regula(SIC) Second Appeal No. 2424 of 1946 and the connected cross objections.

(2.) ON the 11th of March, 1944 Amar Nath Plaintiff instituted Civil Suit No. 167, of 1944 for Perpetual injunction directing the Defendant to closed the 'parnala' shown in red colour at letter 'A' or the plan attached to the plaint.

(3.) FROM the decree passed by the trial Court on the 31st of May, 1945 Amar Nath Plaintiff appealed in the Court of the Senior Subordinate Judge at Jullundur. The appeal failed and was dismissed. In appeal the parties were left to bear their own costs.