- (1.) Heard learned Counsel for the plaintiffs appellants on delay condonation application and perused the record.
(2.) The plaintiffs appellants filed Suit No. 201 of 1989 Radha Krishna v. Ram Chandra and Ors. for the relief of permanent injunction restraining the defendants respondents not to interfere over the disputed wall shown by letters A and G in the plaint map and not to demolish and damage the same.
(3.) The suit was contested by the defendants respondents by filing written statement denying the plaint allegations made therein. It was dismissed by the trial court vide judgment and order dated 27.2.1991.;