Rajesh Tandon, J. - (1.)HEARD Sri M.S. Chauhan counsel for the appellants and Sri Pankaj Purohit counsel for the respondent.
(2.)PRESENT appeal has been filed against the judgment and decree dated 2.7.1993 passed by the District Judge, Chamoli dismissing the appeal No. 4 of 1991 against the judgment and decree dated 7.9.1991 passed by the Munsif, Karanprayag.
Briefly stated the plaintiff -respondent Girdhari Prasad has filed a suit for permanent injunction before the Munsif, Karanprayag against the appellant -defendants restraining them from interfering in the possession of the plaintiff in Khasara No. 1378 and 1379 and from cutting the wheat crop there from.

(3.)ACCORDING to the plaintiff one Sri Kundan Singh sold 49 Nali 3 muthi land situated in village Naag Bagarh to Dhanbeer Singh s/o Sri Fate Singh. Kundan Singh kept with him 6 nali 15 muthi land of Khasra No. 172, 766 and 929. New numbers of these plots are 351, 1318 and 1415 respectively. Dhanbir Singh sold 21 Nali 7 muthi land including land of Khasra No. 802 to the plaintiff and the plaintiff became owner and in possession of Khasra No. 1378 and 1379. The plaintiff has alleged that he is a poor person working as peon in a school and the defendants who were powerful persons were trying to grab the land of khasra No. 1378 and 1379. On 22.7.1988, the defendants cut away the crop of the plaintiff from those khasra.
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