ARUN BHANSALI, J. - (1.) This second appeal is directed against judgment and decree dated 06.11.2012 passed by Civil Judge (Junior Division), Nohar, District Hanumangarh and judgment and decree dated 08.05.2019 passed by Additional District Judge No.2, Nohar, District Hanumangarh, whereby, the suit for mandatory injunction and possession filed by the respondents - plaintiffs has been decreed and the appeal filed by appellant along with respondent No.1 in the present appeal, has been dismissed, respectively.
(2.) The respondent No.2 to 4 - plaintiffs filed a suit inter-alia with the averments that they were allotted land in khasra No.126, on which, they have possession by way of construction of godown. The respondent No. 1- Child Development Project Officer was allotted land in khasra No.109/225, however, they were seeking to raise construction in land comprised in khasra No.126 allotted to them and, therefore, they be restrained from doing so and the construction raised be ordered to be removed.
(3.) The respondents contested the plea and claimed that the construction was being raised in khasra No.109/225.;