- (1.) HEARD Sri Ajit Kumar Singh, learned counsel for appellants and Sri K.M. Garg, learned counsel for respondents.
(2.) THIS is defendants' appeal challenging the judgment and decree of the courts below whereby suit for permanent prohibitory injunction has been decreed.
(3.) FOR convenience, parties shall be described as they were referred before the Trial Court, i.e. plaintiffs/ defendants, unless specified otherwise. Plaintiffs filed a suit for permanent prohibitory injunction alleging that they are owners in possession of property described by letters 'A', 'B', 'C', 'D', 'E' and 'F' shown in Schedule -A appended at the foot of the plaint and that defendants without any right or reason are threatening to interfere in the same. The suit was resisted by defendants on the ground that defendants are owners of plot no.168 (old) / plot no. 302 (new). The Trial Court decreed the suit. Defendants filed an appeal, which too was dismissed. Hence the present second appeal.;