CHAIN SINGH Vs. SABAL SINGH
LAWS(RAJ)-2021-2-191
HIGH COURT OF RAJASTHAN
Decided on February 25,2021

CHAIN SINGH Appellant
VERSUS
SABAL SINGH Respondents

JUDGEMENT

- (1.) At the request of learned counsel for the parties, the appeal has been finally heard.
(2.) This appeal is directed against judgment and decree dated 06.11.2019 passed by Additional District Judge No.2, Barmer, whereby, the suit filed by the appellant for injunction has been rejected.
(3.) The suit was filed by the appellant seeking permanent injunction in relation to a bada.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.