DHAYAN SINGH Vs. LACHHMI DEVI

JUDGEMENT

(1.) Both the learned Courts below have dismissed the civil suit instituted by the appellant, seeking permanent prohibitory injunction against the respondents, hence he (now substituted by his legal heirs) has preferred the present Regular Second Appeal under Sec. 100 of Code of Civil Procedure.

(2.) This appeal was admitted on 25/10/2016 on the following substantial questions of law :-

(3.) I have heard learned Senior Counsel on both sides on the above questions of law vis-"-vis facts, pleadings and evidence in the case and with their assistance have also considered the entire record.