B.AMIT STHALEKAR,J. - (1.) Heard Shri Bimla Prasad, learned counsel for the appellants.
(2.) This is the plaintiffs' second appeal.
(3.) The plaintiffs filed a suit for permanent prohibitory injunction restraining the defendants from interfering in the ownership and peaceful possession, user and enjoyment of the plaintiff in the suit property or from raising any construction on or encroaching thereupon. The case of the plaintiff was that he was a Bhumidhar with transferable right of plot no. 295 recorded in the records of Khasra No. 17 area 0.012 hectare and that he is in possession of and owner of the said property. The plaint allegation is that defendants no. 1 and 3 acting in collusion with defendant no. 2 are trying to grab the property of the plaintiff.;