KARAM CHAND Vs. BISHAN SINGH

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, petitioner has prayed for the following relief:-

(2.) Brief facts necessary for the adjudication of the present petition are that respondent No. 1 and predecessorin-interest of respondent No. 2 filed a suit for grant of a decree for permanent prohibitory injunction restraining the defendants therein from interfering in any manner, changing the nature, raising construction and creating any passage in and over the suit land comprised in Khasra Nos. 372 and 373, Khewat No. 137, Khatauni No. 227 and 228, area measuring 0-18 biswas in village Majra, H.B. No. 97, Pargana Plassi, Tehsil Nalagarh, District Solan, H.P. (hereinafter referred to as the 'suit land'). Petitioners herein as also the proforma defendants were the defendants in the said suit.

(3.) This suit, i.e. Civil Suit No. 202/1 of 09/2008, titled as Sh. Bishan Singh and another versus Sh. Karam Chand and others, was decreed by the Court of learned Civil Judge (Jr. Division), Nalagarh, District Solan, HP, in the following manner:-