PILLO DEVI Vs. PARAMJIT SINGH AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the learned first Appellate Court dated 14.1.2006.

(2.) THE plaintiff/appellant filed a suit for permanent injunction seeking to restrain the respondents from opening doors etc. in the passage which is their private passage from the village Phirni and shown by letters EFGH in the site plan attached with the plaint. It is pleaded that she is owner in possession of the suit property.

(3.) THE following issues were struck while dealing with the matter: