- (1.) This appeal is directed against judgment and decree dated 01.11.2011 passed by Additional District Judge, Anoopgarh, District Sriganganagar, whereby the appeal filed by the appellants against the judgment and decree dated 02.09.2003 passed by Civil Judge (Junior Division), Anoopgarh has been dismissed.
(2.) The facts in brief may be noticed thus: the appellants filed a suit for permanent injunction, inter alia, with the averments that that the land in dispute was part of the road and the same was being alloted by Municipal Corporation for creating plots of land admeasuring 30 X 40 feet and, therefore, the respondents be directed not to allot the said plots of land and be restrained from any construction on the said road.
(3.) A written statement was filed by the defendants disputing the claim made by the appellants.;