HARBANS LAL,J. - (1.) THIS appeal is directed against the judgment/decree dated 16.4.2007 passed by the Court of learned District Judge, Kapurthala, whereby he dismissed the appeal preferred against the judgment/decree dated 11.12.2006 rendered by the Court of learned Civil Judge (Junior Division), Phagwara, whereby he decreed the suit with costs for permanent injunction restraining the defendants from interfering in the peaceful possession of the plaintiffs and/or throwing garbage or storing manure in Khasra No. 18/14/1/60/0-2, 18//14/1/61/0-4, Khata No. 523/584 and 524/585 situated in Village Baghana, Tehsil Phagwara.
(2.) THE facts which led to the filing of the suit are that the plaintiffs are the owners in possession of the suit land, which is being used by them for storing garbage and manure etc. The same has been described as "Gair Mumkin Ruri" in the jamabandi. The defendants have no right or title thereto. They are forcibly interfering into the peaceful possession of the plaintiffs over the same. They are adamant to throw garbage and store manure therein. On being requested to desist from doing so, they refused. On these allegations, the suit was filed for permanent injunction restraining the defendants from interfering with or taking forcible possession of the land in dispute. In answer to this claim, the defendants in their written statement have inter-alia pleaded that the plaintiffs are the owners of the plot measuring 2 marlas in which the answering defendants store manure. That no demarcation was made by the revenue officials. The parties have been storing the manure therein as per their legal rights. Lastly, it has been prayed that the suit may be dismissed.
(3.) THE following issues were framed by the learned trial Court : 1. Whether the plaintiffs are entitled to permanent injunction as prayed for in the plaint ? OPP 2. Whether the plaintiffs have no locus standi to file this suit ? OPD 3. Whether the suit is not maintainable in the present form ? OPD 4. Whether the suit is misuse of the process of law as alleged ? OPD 5. Whether the suit is without cause of action as alleged ? OPD 6. Whether the plaintiffs are barred from filing this suit, by their own act and conduct as alleged ? OPD 7. Relief. After hearing the learned counsel for the parties and examining the evidence on record, the learned trial Court decreed the suit as noticed earlier. Feeling aggrieved therewith, the defendants went up in appeal which was dismissed as noticed supra. Being undaunted and dissatisfied therewith, they have preferred this appeal.;