BRIJ KISHORE CHOUHAN Vs. KANTA DEVI

JUDGEMENT

(1.) By way of instant Regular Second Appeal, appellant has assailed judgment and decree dtd. 25/7/2009 passed by learned District Judge, Kangra at Dharamshala, H.P. in Civil Appeal No.130-G/XIII-2008 whereby the judgment and decree dtd. 12/9/2008 passed by learned Civil Judge (Junior Division), Court No.

(2.) , Dehra, District Kangra, H.P. in Civil Suit No. 26/2004 was partly modified. 2. Appellant was the plaintiff and respondents were defendants before the learned trial Court. The parties hereinafter shall be referred to by the status which they held before the learned trial Court.

(3.) Brief facts necessary for adjudication of appeal are that plaintiff filed a suit for permanent prohibitory and mandatory injunction against defendants seeking prayer to the following effect: