TULSI RAM Vs. CHARAN DASS

JUDGEMENT

(1.) Instant Regular Second Appeal is directed against the judgment and decree dated 04.03.2006, passed by learned District Judge, Kangra at Dharamshala, H.P., in Civil Appeal No.102-I/XIII/2005, affirming the judgment and decree dated 06.06.2005, passed by Civil Judge(Junior Division), Indora, District Kangra, in Civil Suit No.195/01/04, whereby suit of the plaintiff for permanent prohibitory injunction was decreed.

(2.) Having regard to the nature of order this Court propose to pass in given facts and circumstances of the case, it may not be necessary to give detailed facts of the case, save and except, that respondent-plaintiff (hereinafter referred to as 'plaintiff') filed a suit for possession against the appellant-defendant (hereinafter referred to as 'defendant') in the Court of Civil Judge(Junior Division), Indora, District Kangra, H.P.

(3.) Learned Court below, on the basis of pleadings adduced on record by respective parties, framed following issues:-