MANGAL Vs. BANSIDAS

JUDGEMENT

(1.) THIS is an application for revision by the defendants, and arises out of a suit filed by the plaintiff for injunction restraining the defendants from constructing a kiln for preparing bricks and lime, and a pucca house.

(2.) THE plaintiff's case is that the defendants are his tenants, and by constructing a kiln for bricks and lime, and a pucca house, the land shall be damaged and a loss would ensue to the produce also.