Shishir Kumar, J. - (1.) HEARD learned Counsel for the Appellant.
(2.) THIS is the Defendants' second appeal arising out of Suit No. 371 of 1972, which was decreed by judgment and order dated 11.07.1979. The Defendants filed an appeal. The appeal has been dismissed. Hence, the present second appeal has been filed. The plaint case, as stated by the Plaintiffs, is that there is no concern regarding the Sehan and property belonging to the Plaintiffs and Defendants. A map has been submitted with the plaint, in which the boundary has been shown. The Defendants forcibly wanted to interfere in the possession of the property, hence the suit is being filed.
(3.) THE Defendants filed a written statement denying the allegations made in the plaint stating therein that the Plaintiffs have got no right to file the suit and they have annexed a map with the written statement and have shown the house of the Plaintiffs as 1 -2 -3 -4 and the disputed site has been shown as 5 -6 -7 -8. The Sehan of the Plaintiffs has also been shown as 7 -7 -1 -4. It has been stated that towards north of the Sehan Plaintiffs have got no concern. After abolition of Zamindari in 1951, they have become the owner of the property.;