ANIL VYAPARI Vs. POORNALAXMI

JUDGEMENT

(1.) This second appeal preferred by the appellants/defendants was admitted for hearing by formulating the following substantial question of law:-

(2.) The plaintiff filed a suit for permanent injunction simpliciter stating inter-alia that she is titleholder of the land bearing Khasra NO.398 area 1.78 hectares and is cultivating the suit land in which some part of the land i.e. 50 decimals defendants No.1 and 2 started interfering in the month of August, 2002 leading to filing of the suit for claiming permanent injunction over the suit land bearing Khasra No.398 area 1.78 hectares restraining defendants No.1 and 2 from her peaceful possession.

(3.) Defendants NO.1 and 2 filed their written statement and denied the averments made in the plaint stating inter-alia that they are title holder of the land bearing Khasra NO.395 area 4 acres and took the defence of denial and they are title holder of the land bearing Khasra No.395 area 4 acres in which they are in possession, as such, the suit deserves to be dismissed.