RAMESH CHAND Vs. MANOHAR SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed against the judgment and decree dated 18.10.2005 passed by the Court of learned District Judge, Shimla in Civil Appeal No. 105-S/13 of 2004 and judgment and decree dated 01.07.2003 passed by the Court of learned Sub Judge 1St Class, Court No. 1, Shimla in Case No. 94/1 of 2001.

(2.) The appellant before this Court had filed a suit for permanent prohibitory injunction, which was dismissed by the learned trial Court on 01.07.2003 and the appeal filed by him against the said dismissal of the judgment has also been rejected by the first Appellate Court vide its judgment dated 18.10.2005. Therefore, feeling aggrieved by the said two judgments, the appellant-plaintiff has filed the present Regular Second Appeal.

(3.) This appeal was admitted on 01.09.2006 on the following substantial question of law: