PARAS RAM Vs. MANI RAM

JUDGEMENT

(1.) This regular second appeal stands filed under the provisions of Section 100 of the Code of Civil Procedure. Concurrent findings of fact are challenged by the plaintiff.

(2.) Paras Ram (plaintiff appellant herein) alleged to be joint owner in possession of the suit land and as such wanted Mani Ram (defendant respondent herein) to be restrained from changing the nature of the suit land or cutting trees therefrom. Defendant resisted the suit on the strength of partition having taken place inter se the coowners.

(3.) Based on respective pleadings of the parties, trial Court framed the following issues:-