MADALSA Vs. SATISH KUMAR

JUDGEMENT

(1.) Plaintiff-appellant is aggrieved of concluding part of the judgment passed by the learned first appellate court pointing out that last para is contrary to the findings recorded by the learned first appellate court in paragraph 17.

(2.) Paragraphs 17, 18 and 19 of the judgment passed by the learned first appellate court are extracted as under:-

(3.) It is apparent that the findings arrived at by the learned first appellate court is clear and specific in paragraph 17 as also repeated in paragraph 18 of the judgment that the plaintiff is in possession of the property and the defendants have no right to forcibly dispossess the plaintiff. However, in para 19, the court has even declined the relief of permanent injunction.