Injunction against Private Nuisance
(Title)
LET
the defendant, his agents, servants and workmen, be perpetually restrained from
burning, or causing to be burnt, any bricks on the defendant's plot of land
marked B in the annexed plan, so as to occasion a nuisance to the plaintiff as
the owner or occupier of the dwelling house and garden mentioned in the plaint
as belonging to and being occupied by the plaintiff.