- (1.) THIS is a plaintiff's appeal arising out of a suit for an injunction restraining the defendants from interfering with the plaintiffs' possession over certain trees and for damages.
(2.) PLAINTIFFS filed the suit on the allegation that seven trees had been purchased by the plaintiffs from one Dayal in 1906, four trees were planted by them in 1962, and fruits of the trees were wrongly appropriated by the defendants causing damage of Rs. 100.00. Defendants denied the plaintiff's ownership or possession over the trees. Trial Court dismissed the suit on the finding that the plaintiffs had failed to prove either their ownership or possession over the trees.
(3.) LOWER Appellate Court upheld the findings and dismissed the plaintiff's appeal against the trial court's decree dismissing the suit.;