MANOJ KUMAR Vs. RATTANI DEVI

JUDGEMENT

(1.) WITH the consent of the parties the appeal is being disposed of at the admission stage itself.

(2.) BRIEFLY stated the facts of the case are that the respondent (here -in -after referred to as the plaintiff) filed a suit against the appellants (here -in -after referred to as the defendants) praying that a decree for permanent injunction be passed restraining the defendants from causing any sort of interference in the suit land.

(3.) IT would be suffice to say that the learned trial Court framed the following nine issues: -