GH MOHD WANI Vs. BRIJ MOHINI DHAR

JUDGEMENT

(1.) THIS is a motion for the admission of a Civil Second appeal directed against the judgment and decree dated 29.6.1986, passed by the learned Third Additional District Judge, Srinagar.

(2.) THE facts of the case briefly are that a suit for permanent Injunction was filed by one Brij Nath Dhar, the common ancestor of respondents 1 to 7 herein, in the court of the learned Judge Small Causes, Srinagar, alleging therein that he was in possession of the suit land and that the appellants and respondents 8 to 20 herein were interfering with his possession and walling of the said land. He prayed for a decree for permanent injunction against them

(3.) THE suit was resisted by the appellants and respondents 8 to 20 herein on the ground that suit property was not in exclusive possession of the plaintiff.