VED PRAKASH VAISH,J. - (1.) Heard Sri Om Prakash Mishra, learned counsel for the appellants.
(2.) This is plaintiffs' Second Appeal under section 100 of Code of Civil Procedure (in short, 'C.P.C.).
(3.) The brief facts of the present case are that the appellants/plaintiffs filed a suit for injunction and claiming that they are owners and in possession of the land in Gata No.36C, area 0.0190 hectare and Gata No.37C, area 0.0920 hectare situated in Vill. Chhaturia, Pargana and Tehsil Anupshahar, Dist. Bulandshahar, bearing Original Suit No.119 of 2010. It was also alleged that the respondents have no right to interfere in possession of the appellants/plaintiffs. It was also alleged that on 23.11.2009, respondents threatened to forcibly dispossess the appellants. Hence, the appellants filed a suit for permanent injunction.;