PARAS RAM Vs. NAND KISHORE

JUDGEMENT

(1.) Suit filed by plaintiff-appellant, seeking the relief of permanent injunction to restrain the defendant-respondent from raising the construction over any specific portion of suit property shown with red colour in the site plan attached with the plaint till its partition, was dismissed by the Additional Civil Judge (Senior Division), Rewari and the appeal filed by plaintiff also met the same fate before the Ist Appellate Court.

(2.) In later part of the judgment the parties will be referred as 'plaintiff' and 'defendant' as per civil suit.

(3.) The case of plaintiff, in brief, is that he is having 1/192 share in land measuring 183 kanals 19 marlas situated in the revenue estate of village Kanuka, as fully described in the plaint, and the defendant-Nand Kishore has 1/32 share therein.