Raj Mohan Singh, J. - (1.) Plaintiffs are in Regular Second Appeal against the concurrent judgments and decrees passed by the Courts below.
(2.) Brief facts as gathered from the record are that plaintiffs filed suit for permanent injunction on the basis that they being owners in possession of gair mumkin gaith situated within abadi deh of village Maheshpur, Tehsil and District Palwal. They claimed that property was being used as storage of fodder, firewoods, bongas and bitoras. They also claimed existence of 16 feet wide street towards western side of the property. Plaintiffs apprehended dispossession at the hands of Sarpanch of the Gram Panchayat and filed the suit to restrain him from constructing rasta through the suit property.
(3.) On the other hand, Gram Panchayat denied the ownership of the plaintiff/appellants and claimed that the suit property stood vested in Panchayat as Shamilat Deh. The suit property was reserved for common purposes during consolidation proceedings. Use of the suit land by the plaintiffs was denied.;