- (1.) RESPONDENT filed a suit for permanent injunction with a prayer that the appellants be restrained from interfering in his possession of the land, description of which was given in his plaint and further they be also restrained from cutting trees standing thereon. Suit was decreed. Appellants failed in appeal. Both the Courts below, by taking note of demarcation report made by Kanungo, came to a conclusion that the trees, in dispute, existed on the land owned and possessed by the respondentplaintiff. In view of findings given by the appellate Court below in paragraph Nos.11 and 12 of its judgment, no case is made out for interference in pure findings of fact. Dismissed.;