JAGDISH RAM Vs. SHIV DEL

JUDGEMENT

(1.) THE present Regular second Appeal has been directed against the judgment and decree dated 13-10-1998 passed by the learned District Judge, bilaspur, Himachal Pradesh in civil appeal no. 91 of 1995.

(2.) BRIEF facts necessary for the adjudication of this Regular Second Appeal are that the plaintiff-respondent (hereinafter referred to as the plaintiff for convenience sake) filed a suit for declaration and also for permanent prohibitory injunction. He had sought for the following reliefs as per plaint :

(3.) THE learned trial Court dismissed the suit on 20-3-1995. The plaintiff filed an appeal before the learned District Judge, bilaspur. The learned District Judge, bilaspur allowed the appeal and passed the final order to the following order :