JITU RAM Vs. RAMESHWAR MALI

JUDGEMENT

(1.) The plaintiffs preferred the second appeal before this Court.

(2.) The plaintiffs filed the suit to the effect that the defendants be permanently injuncted from interfering with the possession of the plaintiffs over plat No 112. The defendants resisted the claim of the plaintiffs.

(3.) The trial court decreed the suit against defendants 1 and 2, The trial court passed the judgment on 29th July, 1968 and a decree was prepared on 22-8-1968. Against the decree of the trial court defendant No. 1 Rameshwar Mali preferred an appeal before the lower appellate court on 2-9-1968, defendant No. 2 did not prefer any appeal. However he was added as respondent in the appeal.