- (1.) The defendant is in appeal. A suit for permanent injunction was filed by the plaintiffs claiming that they were joint owners of Plot No.38 and the defendants had no right to interfere in the said plot. The defendant contested the suit and claimed that the dimensions given by the plaintiff with regard to plot No.38 were wrong. It was specifically maintained by the defendant that although plot No.38 belongs to the plaintiffs but its measurement were 633 square yards.
(2.) The learned trial Court decreed the suit filed by the plaintiffs by ignoring the dimensions given by them but held that plot No.38 measuring 633 square yards was the ownership of the plaintiffs and they were in possession thereof. Consequently, the RSA NO.3891 of 2005 -2- defendants were restrained not to interfere in the aforesaid plot in any manner.
(3.) The defendant took up the matter in appeal. The learned First Appellate Court re-examined the entire evidence and came to the similar conclusions. However, it appears that in the judgment certain observations have been made which might prejudice the interest of the defendant. The relevant portion of the judgment of the learned First Appellate Court reads as under: "15. If the calculation is made on the basis of the dimensions claimed by the parties towards eastern side, in view of the defendant the eastern side is measuring 69 feet. His claim is admitted to be correct within the area of the plot No.38 comes to 633 square yards and if the eastern side of the plot is taken as 89 feet long then it shall come to near about 727 sq. yards. Therefore, the ld. Lower court has rightly considered the eastern side of the plot at 69 feet because the plaintiffs are well within their rights to remain in possession of plot No.38 measuring 633 sq. yards. In this way, the lawful possession of the plaintiffs over the plot No.38 measuring 633 sq. yards deserves to be protected from any encroachment or interference. 16. Thus, it is held that plaintiffs are owners in possession of the land comprised in plot No.38 measuring 633 sq. yards whereas, the defendant/appellant is in possession of the land measuring 136 sq. yards comprised in plot No.39/458. None of the party has any right to interfere in the ownership and possession of each other. It has rightly been held by the ld. Lower court that defendant has no right to interfere in the plot of the plaintiffs or to dispossess them therefrom forcibly and illegally.";