ONKAR SINGH Vs. PARAS RAM AND OTHERS

JUDGEMENT

(1.) By way of this appeal, appellant/plaintiff has challenged the judgment and decree passed by the Court of learned District Judge, Kangra at Dharamshala, in Civil Appeal No. 24-K/XIII-02, dated 01.01.2004, whereby, learned Appellate Court while dismissing the appeal filed by the present appellant, upheld the judgment and decree passed by the Court of learned Sub Judge 1st Class, Dharamshala, District Kangra, HP, in Civil Suit No. RBTCS No. 92/2000/97, dated 13.11.2001, vide which learned trial Court had dismissed the suit so filed by the present appellant for permanent prohibitory injunction.

(2.) This appeal was admitted on 02.11.2004 on the following substantial questions of law:-

(3.) Brief facts necessary for adjudication of this appeal are as under:-