- (1.) Heard learned counsel for the parties and perused the record of the the courts below.
(2.) The facts in brief are that the appellant Pratap Ram filed a suit for permanent injunction against respondent-defendant Chela Ram relating to land comprised in Patta No.177 situated at village Dhanapura, Tehsil Sumerpur, District Pali on the ground that the plot was owned by him and he was threatened to be dispossessed by the defendant and, therefore, permanent injunction be issued against him.
(3.) A written statement to the suit alongwith counter claim was filed by the respondent disputing the claim made by the plaintiff and seeking mandatory injunction against the plaintiff by way of counter claim.;