INDER SINGH Vs. RAMANAND

JUDGEMENT

(1.) THIS Regular Second Appeal is directed against the judgment and decree dated 18.1.2008 passed by the learned District Judge, Sirmaur District at Nahan in Civil Appeal No. 32 -CA/13 of 2007.

(2.) MATERIAL facts necessary for the adjudication of this Regular Second Appeal are that the respondentplaintiff (hereinafter referred to as 'plaintiff ' for convenience sake) instituted a suit for permanent prohibitory injunction against the appellants -defendants (hereinafter referred to as 'defendants ' for convenience sake). According to the plaintiff, he was absolute owner in possession of Khasra No. 252 measuring 1.13 bighas situated in village Lana Cheta.

(3.) REPLICATION was filed by the plaintiff. Issues were framed by the learned Civil Judge (Senior Division), Rajgarh on 8.11.2006. He decreed the suit on 11.9.2007. Defendants preferred an appeal before the learned District Judge, Sirmaur District at Nahan. He dismissed the same on 18.1.2008. Hence, the present Regular Second Appeal. It was admitted on the following substantial question of law: