RANJIT SINGH Vs. TULSI RAM AND ORS.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT filed a suit for issuance of permanent prohibitory injunction, restraining the respondents -defendants from raising any construction on certain land, which was alleged to be joint of the parties or changing its nature, till partition of the property, by metes and bounds. Alternative relief of possession, by demolishing the construction, if any, which the respondents -defendants might succeed in raising during the pendency of the suit, was also sought.

(3.) NO substantial question of law is involved.