PRABHATI LAL Vs. DHARAMPAL

JUDGEMENT

(1.) C.M. No. 1873-C of 2017

(2.) The appellant-defendants/counter claimants are in regular second appeal against the concurrent findings of fact and law whereby suit of the respondent-plaintiffs qua forcible interference and possession of the suit property has been decreed and counter claim of the appellant-defendants has been rejected.

(3.) The respondent-plaintiffs sought the injunction aforementioned on the premise that they had been in continuous possession of the suit land since the time of their father Ram Lal and had erected the boundary wall and tin shed.