JAGAN NATH Vs. KACHHULAL

JUDGEMENT

(1.) -

(2.) THIS is a plaintiff's second appeal arising out of a suit for injunction for restraining the defendant from, interfering with the moiety of common wall on his side, intervening the houses of the parties in the third storey and for a mandatory injunction also for demolition of that part of the construction in the defendant's house which had been made to rest on the wall in question.