DAYA NAND Vs. ROOP RAM

JUDGEMENT

(1.) This second appeal arises out of the judgment and decree of the learned Additional District Judge, Solan, dated 31st March, 1998 in Civil Appeal No. 39 -S/13 of 1997.

(2.) Plaintiff filed a suit for permanent injection against the defendants seeking to restrain the defendants from cutting, removing any tree from the suit land and changing the nature of the suit land in any manner either by raising construction or by way of making excavations, digging or causing any type of damage to the suit property and from converting Tuni tree into timber and removing it from the suit property.

(3.) The case of the plaintiffs: -