MAST RAM Vs. GRAM PANCHAYAT DEOLI AND ORS.

JUDGEMENT

(1.) PLAINTIFF is aggrieved by the judgment and decree dated 24th July, 2009 of the learned District Judge, by which his appeal against the judgment and decree dated 27th December, 2008 of trial Court, dismissing his suit, stands dismissed.

(2.) PLAINTIFF -appellant filed a suit for issuance of permanent prohibitory injunction, restraining the defendants -respondents from throwing debris on his land bearing Khasra Nos. 1259/1049, 1261/1120 and 1263/1180. Defendants denied the allegation.

(3.) I have heard the leaned counsel for the appellant.