LAWS(P&H)-1991-11-186

MAHANT BIKRAM DASS Vs. GURDWARA PARBANDHIK COMMITTEE, AMRITSAR

Decided On November 12, 1991
MAHANT BIKRAM DASS Appellant
V/S
GURDWARA PARBANDHIK COMMITTEE, AMRITSAR Respondents

JUDGEMENT

(1.) The plaintiff-appellant has come up in regular second appeal against the judgment and decree of the first appellate Court affirming on appeal those of the trial Judge whereby his suit for perpetual injunction restraining the defendant-respondents, from closing or causing any obstruction in the exercise of right of passage through the doors of the house in dispute and the right of easement for an entry of light and air through apertures was dismissed.

(2.) The fact :-

(3.) The defendant-respondents denied the allegations made in the plaint.