RADHEY Vs. JHAMMAN AND OTHERS

JUDGEMENT

(1.) Following substantial questions of law arise for consideration in the second appeal :-

(2.) The second appeal is against the dismissal of the suit for injunction at the appellate court, which was decreed at the trial court.

(3.) Before the trial court, the plaintiff's contention was that he had entered upon the property which was his ancestral property, put up a hut and then started residing there and the defendants, who have no right at all over the said property, are trying to cause disturbance to his possession. The suit was therefore rested on the claim of previous possession and for restraint against interference of his possession by the defendants.