RUGGA Vs. MOONA

JUDGEMENT

(1.) THESE are two connected cases. The facts, which have given rise to them, are these.

(2.) RUGGA brought a suit in the Court of Assistant Collector, Nawa, for a permanent injunction restraining Ratna, Moona and others from interfering with his possession over the northern half of field known as Pancholiawala consisting of plots Nos. 293 and 294 on 21st June, 1956. On the same day the Assistant Collector granted a temporary injunction in favour of RUGGA, which was confirmed on 28th July, 1956. Against this order Ratna filed an appeal on 3rd July, 1956, to the Additional Commissioner, who stayed the operation of the order of temporary injunction,