B.AMIT STHALEKAR,J. - (1.) Heard Sri K.P. Verma, learned counsel for the appellants and Sri Abhay Raj Yadav, learned counsel for the respondents.
(2.) This is the plaintiffs' second appeal. The plaintiffs filed a suit for permanent injunction restraining the defendants-respondents from interfering in their peaceful possession over the land in question.
(3.) The contention of the plaintiffs was that the property in question was joint family property and had been obtained from their ancestors. The plaintiffs and defendants are part of the same family and are related and during the time of their forefathers itself there was a partition between the relatives. 1/2 share came into the plaintiffs and other 1/2 share came unto the defendants.;