ASHOK KUMAR & OTHERS Vs. RAM KRISHAN

JUDGEMENT

(1.) This appeal has been filed against judgment and decree dated 16.8.2005 passed by the Court of learned District Judge, Una in Civil Appeal No. 09 of 2003, whereby the judgment and decree passed by learned Sub Judge 1st Class (1), Amb was set aside by the learned appellate Court.

(2.) This appeal was admitted on the following substantial question of law: -

(3.) In brief, the facts of the case are that Ram Krishan present respondent, filed a suit for permanent injunction for restraining the defendants from taking forcible possession, interfering in any manner and raising any construction or digging any 'Khada' etc. over the suit land, measuring 0 -09 -03 hectares comprised in khewat No. 299 min, khatauni No. 632, kahasra No. 2473 as entered in Nakal Misal Hakiat Bandobast for the year 1988 -89 situated in village Dangoh, Tehsil Amb, District Una, HP.