- (1.) Heard argument of learned counsel for the parties and perused the records.
(2.) Admitted case of the parties in suit for permanent injunction was that plaintiff is owner of plots old number 632-Ga and 632-Gha, new number 999/2, which is situated near plot numbers 668 and 669 of defendant. Plaintiff had sought relief for his plots old number 632-Ga and 632-Gha, new number 999/2.
(3.) The trial Court had framed specific issue as to whether disputed land situated over plots old number 632-Ga and 632-Gha, new number 999/2 is of plaintiff or it is situated on plots no. 668 and 669 of defendant. No survey report has been obtained and the specific findings of two Courts below are there, that the disputed property is situated over plaintiff's plot nos. 632-Ga and 632-Gha, new No.999/2.;