GOVIND LAL Vs. SHER SINGH AND OTHERS

JUDGEMENT

(1.) The defendant-appellant is in the Regular Second Appeal against the judgment passed by the learned First Appellate Court.

(2.) The plaintiffs filed a suit for permanent injunction claiming that they are co-owners in possession of the suit property and the defendants have no right, title or interest in the same. The Municipal Committee, Hodal was impleaded as defendant No.30.

(3.) The defendants, on the other hand, claimed that the suit property is being used for common purposes and hence the plaintiffs have no right. The defendants had pleaded that there is a passage and it is being used for the purpose of playing 'Ram Leela' and burning 'Ravana'.