Injunction Restraining Use of Private Road
(Title)
LET
the defendant, his agents, servants and workmen, be perpetually restrained from
using or permitting to be used and part of the lane at, the soil of which
belongs to the plaintiff, as a carriage-way for the passage of carts, carriages
or other vehicles, either going to or from the land marked B in the annexed
plan or for any purpose whatsoever.