LAKSHMI NARAIN Vs. RAGHBIR SINGH

JUDGEMENT

(1.) IN Civil Suit No. 48 of 1948 plain-tiffs claimed INjunction on their own behalf and on behalf of other shopkeeper of New Mandi, Hissar, ordering the defendants to remove encroachments made by them in the shamilat chowk. IN that suit before evidence was examined the dispute between the parties was referred to the sole arbitration of Shri Joti Parshad of Hissar.

(2.) ON 9-8-1950, Shri Jyoti Parshad gave the award by which he ordered the removal of the encroachments.

(3.) PROM the order passed by the Court of first instance Messrs, Harnam Das-Udami Ram, Sheo Chand Rai and Jas Raj filed appeals in the Court of the Senior Sub Judge, Hissar. Those appeals failed and were dismissed with costs.