ANANT RAM Vs. RAM DUTT

JUDGEMENT

(1.) The defendant is the appellant, who aggrieved by the judgments and decrees concurrently passed by both the learned Courts below, has filed the instant regular second appeal.

(2.) The parties hereinafter shall be referred to as the 'plaintiff' and the 'defendant'.

(3.) The plaintiff filed a suit for permanent prohibitory injunction regarding the land comprised in Khata-Khatauni No.37min/63min, Khasra Nos. 1080, 1106, 1562/1107, 1564/1107, 1165 and 1166, kitas-6, measuring 6-6-19 bighas, situated at Mauza Mahog/376, Tehsil Karsog, District Mandi, H.P. Whether the reporters of the local papers may be allowed to see the Judgment?Yes on the ground that the same was recorded in the ownership and possession of the plaintiff and other co-sharers. The defendant, who was owner of the adjoining land, started interfering in the ownership and possession of the plaintiff and even cut a Deodar tree on 24.02.2003 growing over the suit land and thereby caused huge loss to the plaintiff by converting the same into 'gallies'(sleepers). Therefore, the plaintiff prayed that the defendant be restrained not to interfere in his ownership and possession and not to remove the aforesaid Deodar tree.