GANGA BISHAN Vs. AJIT SINGH AND OTHERS

JUDGEMENT

(1.) This regular second appeal is at the behest of the plaintiff being aggrieved of the concurrent judgments and decrees passed by the learned courts below, dismissing his suit.

(2.) For the sake of convenience, the parties are being referred to as per their original position in the civil suit.

(3.) The plaintiff filed a suit for permanent injunction restraining the defendants from interferring in a private gali adjacent to his house, as detailed in the head note of the plaint, further restraining the defendants from opening any gate or window in front of the private gali owned by the plaintiff.