- (1.) This is a defendants Regular Second Appeal against the concurrent findings recorded by both the Courts by decreeing the suit of the plaintiffs for mandatory injunction.
(2.) Plaintiffs have sought mandatory injunction against defendants to vacate public passage comprised in Khasra Nos. 2636 and 2629 and also for removal of construction raised by them in the suit land by installing an electric tubewell, Well and Kotha in Khasra No.2636 situated in revenue estate of village Rauni-II, Tehsil Payal, District Ludhiana. The agricultural land of the plaintiffs is comprised in Khasra Nos. 2665, 2666, 2667, 2630 and 2631 etc.
(3.) Plaintiffs have a right to pass through the passage provided in Khasra Nos. 2636 and 2629.;