RANJHA RAM Vs. PANKAJ SHARMA

JUDGEMENT

(1.) Having suffered two consecutive decrees, the defendant has filed the present second appeal.

(2.) (i) Initially the suit was filed by the respondents (plaintiffs) seeking permanent prohibitory injunction for restraining the defendant (appellants) from 'interfering, causing nuisance and damage and discharging the dirty water of their kitchen, bathroom and latrine towards the suit land comprised in Khata Khatoni No.199/267, Khasra No.3067/2747 measuring 00-06-00 Bighas situated at Mauza Sanchuie, Pargna and Tehsil Bharmour, District Chamba'.

(3.) I have heard learned counsel for the parties and gone through the record.