MILAP CHAND Vs. RAMESH CHAUDHARY

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PREDECESSOR of the respondents, named Daroga, hereinafter called plaintiff, filed a suit for issuance of permanent prohibitory injunction restraining the appellant / defendant from causing any interference in his possession over land measuring 0-03-16 Hectares, bearing Khasra No. 419 and also for mandatory injunction directing the appellant to remove Whether reporters of Local Papers may be allowed to see the Judgment? encroachment upon a portion of Khasra No. 419 made by constructing stair case, bath room and 'Verandah' and developing a portion as court yard / kitchen garden.

(3.) TRIAL Court rejected the plea of the appellant / defendant and decreed the suit of the plaintiff. Appeal was filed by the appellant / defendant in the Court of learned District Judge, which stands dismissed.