MST. HARDEI Vs. JAGDISH PRASAD AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the Appellant.

(2.) PLAINTIFFS /Respondents filed a suit for permanent injunction in respect of property in dispute on the ground that they are the legal owner of the property in dispute and Defendants are unnecessarily making interference in the same, therefore, they may be restrained by passing a suitable decree for permanent injunction in favour of Plaintiffs and against Defendants. The suit was contested by the Defendants by filing written statements.

(3.) THE learned trial Court also observed that one another suit in respect of same land was decided and a copy of the said judgment is available as Exhibit -13, wherein it was held that Civil Court has jurisdiction to entertain and decide the suit.