Mehinder Singh Sullar, J. - (1.) AS the Courts below duly recapitulated and discussed the pleadings and evidence brought on record by the parties in detail, therefore, there appears to be no necessity to again reproduce and repeat the same in this context. However, tersenessly, the facts, culminating in the commencement, relevant for deciding the instant appeal and emanating from the record, are that Pran Nath son of Gopal Dass and others Appellant -Plaintiffs (for brevity "the Plaintiffs") filed the suit seeking a decree for permanent injunction restraining Chaman Lal son of Ram Lal and others Respondent -Defendants (for short "the Defendants") from obstructing them in raising any construction in their land in dispute measuring 0 Kanal 7 Marlas, comprised in Khasra No. 511, situated at village Banga, Distt. Nawanshahar.
(2.) THE case set up by the Plaintiffs, in brief in so far as relevant, was that Kesra Devi widow of Labhu Ram was the owner of the plot of abadi measuring 0 kanal 7 marlas of the land in dispute. The Plaintiffs have constructed their house in khasra No. 511 bearing No. 2673 in the municipal record. The Defendants were stated to have their residential house on the eastern side of their Regular Second Appeal No. 226 of 2009 -2 (Plaintiffs) house across the street. It was alleged that the Defendants are threatening to dispossess the Plaintiffs forcibly from their residential house without any legal right. On the basis of aforesaid allegations, the Plaintiffs claimed that they are owners and in possession of the property in dispute and filed the suit for a decree of permanent injunction against the Defendants in the manner indicated hereinabove. The Defendants contested the suit and filed their written statement, inter -alia pleading that the suit property is a part and parcel of their property and they are in possession of it for the last more than 12 years. They have acquired title to the suit property by way of adverse possession. They took possession of the land in dispute in the year 1970 and possession matured into their ownership by means of adverse possession. It will not be out of place to mention here that the Defendants have stoutly denied all other allegations contained in the plaint and prayed for dismissal of the suit.
(3.) CONTROVERTING the allegations of the written statement and reiterating the pleadings contained in the plaint, the Plaintiffs filed the replication.;