TULSI RAM Vs. DAROPTI DEVI

JUDGEMENT

(1.) Suit for permanent prohibitory injunction and in the alternative for joint possession instituted by the appellant, was allowed by the learned trial Court by passing a decree of permanent prohibitory injunction against the respondents. The decree was reversed by the learned First Appellate Court, resulting in dismissing of the suit. Aggrieved, the plaintiff has come up in the instant Regular Second Appeal.

(2.) This appeal was admitted on 14/3/2016 on the following substantial questions of law:-

(3.) Facts leading to filing of this appeal.