LABHU RAM Vs. BHAGWANTI ALIAS BHAG DEVI

JUDGEMENT

(1.) THIS is defendant's regular second appeal against the judgment and decree of the Additional District Judge affirming in appeal the judgment and decree of the trial Court.

(2.) PLAINTIFF filed a suit for permanent injunction to the effect that the defendants be restrained from preventing the plaintiff from using the site as detailed in the headnote of the plaint and in the alternative for possession of the site including the well.

(3.) INITIALLY both these issues were decided in favour of the defendants by Sub Judge I Class vide judgment and decree dated 26.3.1971. On appeal the case was remanded back to the trial Court and further two following issues were framed by the appellate Court.