- (1.) Heard learned counsel for both the parties.
(2.) Petitioners are defendants in Original Suit No.569 of 1989 which was instituted by late Shri Sita Ram and after his death respondents nos. 1 to 8 his sons were substituted at his place.
(3.) Dispute relates to agricultural plot no.442 area 1.25 hectares. Plaintiff claimed that he was owner in possession of the property in dispute which was in the form of pond and he was using the same for fisheries purposes for several years and defendants had no concern with the same. Relief claimed in the suit was for permanent prohibitory injunction restraining the defendants from interfering in the possession of the plaintiff over the land in dispute and his right to use the same for fisheries purposes.;