PARSHOTAM MOHAN LAL Vs. JAGDISH CHANDER AND ORS.

JUDGEMENT

(1.) THIS was Regular Second Appeal filed by appellant -plaintiff Parshotam Mohan Lal (hereinafter referred to as the "appellant") impugning the judgment and decree dated 07.05.2010 passed in Civil Suit No. 111 -1 of 21.5.2005/6.6.2008 by learned Civil Judge (Junior Division), Fazilka, dismissing the suit for permanent injunction filed by appellant against respondent -defendant Jagdish Chander (hereinafter referred to as the "respondent"), which was upheld by the first appellate Court vide judgment dated 24.07.2012.

(2.) THE relevant are recapitulated hereunder: - -

(3.) ON the rival contentions of the parties, issues were settled. Both the parties adduced evidence to prove the stand taken by them.