- (1.) THIS is an appeal against the judgment and decree passed by the learned Additional Civil Judge, Azam garh, allowing an appeal against the judg ment and decree passed by the learned Munsif, Haveli, Azamgarh and decreeing the plaintiff's suit with costs.
(2.) THE facts giving rise to this appeal are as follows: The plaintiff brought a suit on the allegation that the defendants stopped the flow of the drain of the plaintiff's house and therefore, prayed for an injunction.
(3.) THE defendants contested the suit and inter alia pleaded that the house in question was a new one and the defen dants had not stopped the flow of the plain tiff's Nabdan as alleged by the plaintiff. It was also alleged that the Nabdan never flowed as alleged by the plaintiff.;