BHUPINDER SINGH Vs. CHANDER SHEKHAR

JUDGEMENT

(1.) THESE two cases are being disposed of by a common judgment since common questions of law and fact are involved in the same.

(2.) THIS appeal is directed against the judgment and decree dated 9.7.2008 passed by learned District Judge, Bilaspur in Civil Appeal No. 51 of 2007 whereby he allowed the appeal filed by the Defendant and set -aside the judgment and decree of learned trial Court and consequently the suit of the Plaintiff was dismissed.

(3.) THE Defendant contested the suit and submitted that in fact the Plaintiff has encroached upon the Government land thus causing inconvenience to the Defendant. He alleged that he had not raised any obstruction in the road in front of the house of the Plaintiff.