MOHAMMAD Vs. RAJU KHATIK AND OTHERS

JUDGEMENT

(1.) The present appeal under section 100 of the Code of Civil Procedure has been filed by the appellant-plaintiff against the judgment and decree dated 28.07.2015 passed by the Additional District Judge, Nimbahera, District Chittorgarh (hereinafter referred to as the "Appellate Court") in Civil Appeal No. 13/2009 whereby, the appeal filed by the appellant against the judgment and decree dated 11.05.2009 passed by the Civil Judge (Junior Division), Mandpiya, District Chittorgarh (hereinafter referred to as the "Trial Court") in Civil Original Suit No. 30/2008 titled as "Mohammed v. Raju and Ors. " partially decreeing the suit of the plaintiff, has been rejected.

(2.) The facts, in nutshell, needful for the purpose of present appeal are that the appellant-plaintiff filed a suit for permanent injunction against the defendants, with the prayer that they may be restrained from dispossessing him from the possession of plot in dispute.

(3.) The learned Trial Court framed the following issues:- ...[VERNACULAR TEXT OMITTED]...