VINOD K.SHARMA, J. - (1.) THIS order shall dispose of two regular second appeals bearing Nos. 3247 of 1984 and 3262 of 1984 both titled Raj Kumar & Ors v. Ram Chand and Ors. and Raj Kumar v. Ram Chand and others as common question of law and facts are involved in both these appeals and arise out of common judgment.
(2.) FOR facility facts are being taken from RSA No. 3247 of 1984. Present regular second appeal has been filed against the judgment and decree passed by the learned Additional District Judge, Patiala vide which the judgment and decree passed by the learned Sub Judge First Class, Patiala was reversed and suit filed by the plaintiffs was ordered to be decreed restraining the defendant-appellants from interfering with the possession over the suit land forcibly, otherwise than in due course of law.
(3.) THE plaintiff-respondents had filed a suit for permanent injunction restraining the defendants from dispossessing or interfering into the possession of the plaintiffs in respect of the suit land. The case of the plaintiff-respondents was that the plaintiffs along with defendant Nos. 4 and 5 were owners in possession of the suit land for the last 25 years and that they came to know from the recent copies of khasra Girdawari that Maghi Singh defendant No. 1 has been shown in cultivating possession of the suit land wrongly. It was also pleaded that defendant Nos. 1 to 3 were bent upon to forcibly dispossess the plaintiffs and defendant Nos. 4 and 5.;