SURINDER KAUR Vs. NEETA AND ORS

JUDGEMENT

(1.) This regular second appeal has been filed against the judgment of the learned lower appellate court whereby the judgment of the trial Court decreeing suit of the plaintiff has been reversed.

(2.) The plaintiff filed a suit seeking decree of permanent injunction restraining the defendants from making any type of provision for the disposal of sullage/dirty water of their houses through the house and shops constructed and possessed by the plaintiff.

(3.) The case of the plaintiff was that she along with her sister was joint owner and in possession of the house and shops constructed over area measuring seven marlas owned and possessed by the plaintiff situated in village Kara Bakra Tehsil and District Jalandhar. The defendants who had no right or interest therein had threatened to make provision for the discharge of sullage/dirty water of their houses through the house and shops of the plaintiff.