Prakash Tatia, J. - (1.) HEARD learned Counsel for the appellant.
(2.) THE appellant is aggrieved against the judgment and decree of the First Appellate Court, by which the Appellate Court allowed the appeal of the defendants and dismissed the suit of the plaintiff. The appellant is also aggrieved against the judgment and decree of the trial Court, by which the trial Court only partly decreed the suit of the plaintiff for mandatory injunction and did not grant the full relief to the appellant -plaintiff and further aggrieved against the judgment and decree, by which the First Appellate Court dismissed the plaintiff -appellant's appeal against the trial Court judgment and decree dated 15th May, 1989, denying full relief to the appellantplaintiff. It appears from the facts of the case that as back as in the year, 1950, the land in dispute was purchased by the defendant. Before that, his prececessor -in -title obtained permission from the Municipal Board, Jodhpur for constructing a 'Chabutari' measuring 3.33' x 12.5' of one side and 4.8' x 11.7' of the other side. This matter was taken upto the Court of 'Ijlas Khaas' and the 'Ijlas Khaas', by judgment dated 10th May, 1947, upheld the permission to the defendants predecessor for raising construction of latrine and bath room over the 'Chabutari' in question.
(3.) IT is alleged that in the year, 1950, the defendant purchased the property and by giving wrong facts obtained 'Patta' for the more land. This more land is 2.6' x 5.9' in total. For this, 'Patta' was issued by the Municipal Board in the year, 1950. In the year, 1969, the defendant obtained the permission for raising construction and the plaintiff being aggrieved against the said permission, approached the Competent Authority and obtained the order of demolition of structure, but those orders were not executed. On 10th August, 1970, the plaintiff filed a suit for permanent injunction which was decreed by the trial Court in part only vide judgment and decree dated 15th May, 1989, but other relief to the plaintiff was also denied by the First Appellate Court. The First Appellate Court accepted the appeal of the defendant legal representative vide judgment and decree dated 15th October, 2003.;