ROMESH CHANDER Vs. SOM DATT SALGOTRA

JUDGEMENT

(1.) A civil suit has been preferred by the respondent against the petitioner which is pending in the court of learned 2nd Additional Munsiff (JMIC), Jammu.

(2.) In the civil suit, the respondent is asking for a decree of permanent prohibitory injunction for restraining the petitioner from indulging in the demolition of the boundary wall 9 inches in width and 5 feet average height, though at some point it is said to be 12 feet in height, with running length of 100 feet which boundary wall is said to be separating khasras No. 1051 and 1048.

(3.) Khasra No. 1051 is said to be the one whereat the residential house constructed by the father of the respondent is said to be located whereas in khasra No. 1048 the petitioner's residential house is said to be located.