- (1.) Plaintiffs/appellants have directed this regular second appeal against the judgment and decree dated 20.12.1986 passed by Shri Gurdial Singh, learned Additional District Judge, Hoshiarpur vide which the appeal preferred by the plaintiffs against the judgment and decree dated 27.5.1986 passed by Shri K.K.Lomas, Sub Judge IInd Class, Garhshankar, was dismissed.
(2.) Briefly stated that Sukh Devi and Ishari daughter and mother of Gian Chand have filed suit for permanent injunction against the defendants restraining them from interfering in their possession over the suit land. The case of the plaintiff is that suit land was previously owned and possessed by Milkhi. He died about three years back. The plaintiffs are her legal heirs having inherited the property owned by Milkhi. The defendants taking advance of the plaintiffs being female has started threatening them from illegally dispossessing from the suit property. Hence this suit.
(3.) The suit was resisted by the defendants by taking preliminary objections of limitation, maintainability and misjoinder and nonjoinder of necessary parties.;