KASHMIR CHAND Vs. OM PARKASH & ORS

JUDGEMENT

(1.) In this petition order dated 9.9.2008 passed by learned Civil Judge (Senior Division), Palampur, District Kangra, H.P. in an application under Order 21 Rule 32 Civil Procedure Code registered as CMA No. 201/2004 is under challenge.

(2.) The petitioner herein is the plaintiff-DH. The suit filed by him against the respondents/defendants-JDs for the decree of permanent prohibitory injunction restraining them from causing any interference in the suit land entered in Khata No. 209, Khatauni No. 419, Khasra Nos. 1158, 1159 and 1812/1160 was decreed by the trial Court vide judgment and decree dated 29.11.2000 Ext. A1.

(3.) The complaint is that the defendants-JDs have raised construction of a shop on 13.1.2004 over a portion of the suit land bearing Khasra No. 1812/1160 and thereby disobeyed the decree sought to be executed.