BIDHI CHAND AND ANR. Vs. KANSHI RAM

JUDGEMENT

(1.) THIS petition is directed against the order dated 18.12.2010 passed by the learned Civil Judge (Senior Division), Nadaun, whereby the judgment Debtors (petitioners herein) had been directed to remove the structure from 8 sq. mts. on khasra No. 257/1, which has been raised in violation of the decree of the Court dated 26.09.1998.

(2.) THE undisputed facts are that the Respondent (hereinafter referred to as the decree holder) filed a suit No. 120 of 1995 titled Kanshi Ram v. Bidhi Chand and Ors. praying that a decree of permanent prohibitory injunction be passed restraining the Petitioners from interfering in khasra No. 70 and 110 situate in village Joal Sapar, Mouza Nounghi, Tehsil Nadaun, District Hamirpur, H.P.

(3.) I have heard Mr. Suneet Goel, learned Counsel for the Petitioners and Mr. Ajay Chandel, learned Counsel for the Respondent and gone through the record.