MANZOOR AHMAD MIR Vs. GHULAM NABI WAR

JUDGEMENT

(1.) This civil 2nd appeal is directed against the judgment and decree passed by the 1st appellate court in an appeal titled as Manzoor Ahmad Mir and ors v. Ghulam Nabi War dated 30th April, 2010, whereby judgment and decree passed by the trial court viz. Sub Judge (Chief Judicial Magistrate) Srinagar, was upheld.

(2.) The following substantial question of law has been framed vide order dated 28th May, 2012:-

(3.) Respondent-Plaintiff Ghulam Nabi War filed a suit for prohibitory injunc tion against the defendants-appellants from causing any kind of interference in the peaceful possession of the plaintiff-respondent over the suit property i.e. land measuring 3676 sqft over which two sheds were constructed for storing timber situated at Khewan Narwara, Srinagar and ad-interim relief was granted restrain ing the defendants-appellants from causing any kind of interference.