SAOHI PRASAD MUKHERJEE Vs. AMAR NATH RAI CHOWDHURY

JUDGEMENT

(1.) In this suit the plaintiffs complain:

(2.) (1) that the defendant by raising the north wall of his house has disobeyed a permanent injunction embodied in a decree between the parties, dated September 1895;

(3.) (2) that the defendant by building a cook-shed has interfered with the plaintiffs ancient lights;