- (1.) Heard learned counsels for the parties.
(2.) This second appeal has been filed by the plaintiffsappellants against the concurrent decree rejecting their suit for injunction filed in respect of adjacent plot of land purchased by the defendants for raising construction of a community hall.
(3.) Learned counsel for the appellants, Mr. D.K. Parihar urged that the plaintiffs-appellants were in possession over their own plot of land for last 60 years and a residential house was constructed thereon and they had a way opening on the western side of their residence and, therefore, the defendants could not raise any construction on the said plot purchased by them, stopping the right of way of the plaitiffs.;