NATHA SINGH AND OTHERS Vs. GURJANT SINGH

JUDGEMENT

(1.) The present regular second appeal is at behest of the defendants being aggrieved of the suit of the plaintiff being decreed by the learned trial Court and the decree being upheld by the learned First Appellate Court.

(2.) The parties for the sake of convenience are being referred to as per their status in the original suit.

(3.) The plaintiff filed a suit for permanent injunction to the effect that he has exclusive ownership and possession of the suit property detailed in the plaint and the defendants be restrained from constructing any water channel or from passing any water through it and further from interfering into the possession of the plaintiff over the said land and further restraining the defendants from uprooting the trees and causing damage to the crops of the plaintiff forcibly.