L.N. Mittal, J. - (1.) CM No.1554 -C of 2010.
(2.) FOR reasons mentioned in the application, which is accompanied by affidavit, delay of 39 days in filing the appeal is condoned. Main Case: Plaintiff Dr. Mani Ram having remained unsuccessful in both the courts below has come up by way of instant second appeal.
(3.) THE Plaintiff -Appellant claimed to be in possession of the suit plot situated within Abadi Deh of village Faridpur for the last 14 years. Defendants/Respondents allegedly threatened to dispossess the Plaintiff therefrom when he started raising construction therein and also obstructed the said construction. The Plaintiff, therefore, sought permanent injunction.;