SANT RAM Vs. RAM

JUDGEMENT

(1.) THIS is the defendants (appellants herein) regular second appeal, filed under Section 100 of the Code of Civil Procedure, 1908.

(2.) CONCURRENT findings of fact recorded by the Courts below are assailed in the present appeal, which stands admitted on the following substantial question of law: - 3. Whether documentary evidence by way of Ex. : D -1, D -2, Ex.P -2 to P -7 have been completely misread, misinterpreted and ignored as to cause injustice? -

(3.) PLAINTIFF prayed for the following relief: - It is, therefore, humbly prayed that decree for permanent prohibitory injunction restraining the defendants from taking forcible possession of land comprising Khata Khatauni No. 9/14 Min Kh. No. 10 measuring 3 -13 bigha, situate in village Satoti Parg, Dhar, Tehsil Arki Distt. Solan H.P. and also stopping them from cutting and removing trees or changing the nature of land in any manner whatsoever, themselves or through any body else be passed with costs of suit. -