ABDUL RASHID SHAH Vs. MOHAMMAD YAQOOB SHAH

JUDGEMENT

(1.) This Civil 2nd appeal is directed against the judgment and decree dated 2nd of March, 2010 passed by District Judge, Kulgam on the grounds taken in the memo of appeal.

(2.) Heard.

(3.) Defendant Abdul Rashid admitted the possession of the plaintiff over the suit land and also admitted that they are causing interference. The trial court after scanning the evidence granted the suit and restrained the defendants from causing interference.