- (1.) THIS is plaintiffs' second appeal arising from Regular Civil Suit No. 9/96.
(2.) THE dispute between the plaintiffs and the defendant is regarding the property surveyed under no. 263/3 of village tuem in which admittedly there is a house belonging to the plaintiffs and a temple of Sri sateri belonging to the defendant. There is no dispute that the property surveyed under no. 263/1 belongs to the defendant wherein the main temple of Sri Bhagwati is located and so also other affiliate temples of Sri Mahadeo, Sri vishnu and a Dharmashala belonging to the defendant.
(3.) THE parties hereto shall be referred to in the names as they appear in the cause title of the suit.;