LEKH RAJ TEKRA Vs. RANIA AND OTHERS

JUDGEMENT

(1.) This petition is directed against the judgment dated 21.11.2011 passed by the Additional District Judge, Solan in Civil Appeal No. 10-S/14 of 2009.

(2.) "Key facts" necessary for the adjudication of this petition are that the respondents-plaintiffs (hereinafter referred to as the "plaintiffs" for convenience sake) filed a suit for declaration and permanent prohibitory injunction seeking the following reliefs:

(3.) The suit was resisted by the petitionerdefendant (hereinafter referred to as the "defendant" for convenience sake).