RATANLAL BHOLARAM Vs. GULAMHUSEN ABDULALI

JUDGEMENT

(1.) The plaintiff sued to restrain the defendants from bloking up certain windows of his house.

(2.) The defendants replied that the plaintiff had not acquired a complete prescriptive right to the light and air of the windows mentioned in the plaint, so that they were entitled to block up these windows.

(3.) The trial Court granted an injunction with regard to the windows of the western wall in the second storey of the plaintiff's house. An appeal from this decision was dismissed.