(1.) Plaintiff is in regular second appeal in a suit for permanent injunction.
(2.) Plaintiff filed a suit for prohibitory injunction seeking a decree to the effect that defendant be restrained from opening gate/window, parnala etc. towards the chowk of the plaintiff left by him in the house bearing Ahata No. 50, Ghar No. 64 and Guwada, Ahata No. 53 as per jamabandi Bandobast Samvat 1932 and the portion of chowk has been shown in red colour in the site plan attached with the plaint.
(3.) Plaintiff alleged that he is owner in possession of house bearing Ahata No. 50 and one Guwada bearing No. 53. Plaintiff had left some portion opened in the shape of chowk which is in red colour in the site plan and is bounded by specific dimensions. Plaintiff further alleged that the chowk has been left by him from his own land and for his own purpose to which defendant has no concern whatsoever and defendant wants to open his door, window, parnala etc. forcibly towards this chowk which he cannot do so in law.