AIR 1925 LAHORE 333(2)

Lahore High Court

Hon'ble Judge(s): Campbell , J

(A) Civil P.C. (5 of 1908) , S.100— Finding of fact. A finding of fact is final in second appeal if it is based on evidence. (B) Specific Relief Act (39 of 1925) , S.54, S.55— Defts. part owners of land-Period of injunction must be limited to plaintiffs lawful possession. A perpetual injunction should not be given against part owners of the disputed plot ; the injunction should be granted only for so long as the land remains in the lawful possession of the Plaintiff.