BHOM SINGH Vs. KARAMBIR

JUDGEMENT

(1.) The present Regular Second Appeal is directed against the concurrent findings of facts and law, whereby, suit of the appellant-plaintiff simpliciter for injunction against the respondent-defendants for encroachment of the public street bearing killa no.83/2, has been dismissed by the trial Court and affirmed in appeal.

(2.) The plaintiff instituted the suit on the premise that way back in the year 1955, his father encroached the part of the street but the defendants changed the straight line of the street by encroachment. In this regard, an application was moved before the trial Court for demarcation but the same was dismissed.

(3.) The plaintiff in support of the pleadings examined K.L.Kapoor, Registrar as PW1 and himself as PW2 and brought on record documents Ex.P1 and Ex.P4, whereas, the defendants examined two witnesses and brought on record Ex.D1 to Ex.D4.