- (1.) BOTH the courts below have concurrently held decree in the suit for injunction in favour of the plaintiff- respondents that the defendants will not encroach the pessage of water (Nala) of 5 ft. width on the back of the plaintiff's house in any manner.
(2.) HAVING heard learned counsel for the respondents and upon perusal of the reasons given in the impugned judgment, this Court does not find any substantial question of law to be arising in the present matter. The second appeal of the present appellant- defendant is devoid of merit and the same is here by dismissed. A copy of this order be sent to the courts below as well as to the opposite side forthwith.;