RAM PYARI @ ASHA Vs. INDIRA

JUDGEMENT

(1.) Heard. Admit on the following substantial questions of law:-

(2.) With the consent of learned Counsel for the parties, the appeal has been taken up for final consideration today itself.

(3.) Brief facts necessary for the adjudication of the present appeal are that the respondents/plaintiffs filed a suit for permanent and mandatory injunction against the appellants/ defendants which was decreed.