- (1.) This is second appeal by defendant no.2 - Ludhiana Improvement Trust, Ludhiana.
(2.) Suit was filed by respondents no.1 to 3 - plaintiffs against Municipal Corporation, Ludhiana - defendant no.1/proforma respondent no.4 and against the appellant Trust.
(3.) Plaintiffs alleged that the appellant Trust sold the suit plot to Brij Bhushan Rai vide registered sale deed dated 18.03.1988. Plaintiffs purchased the suit plot from said Brij Bhushan Rai vide three sale deeds dated 25.04.1995. Accordingly, plaintiffs claimed to be owners in possession of the suit plot, of which they had also raised boundary wall. Defendants had also sanctioned building plan of plaintiffs' predecessor Brij Bhushan Rai. The plaintiffs sought permanent injunction restraining the defendants from demolishing the boundary wall of the plaintiffs around the suit plot and from interfering in raising of construction over the suit plot by the plaintiffs.;