GANGA Vs. BACHU RAJWAR

JUDGEMENT

(1.) Heard.

(2.) This appeal was admitted on following substantial questions of law :

(3.) The respondents/plaintiffs filed a suit seeking decree of permanent injunction and damages on the pleadings that the property in dispute, described in Schedule-A of the plaint, are self-acquired properties of the plaintiffs. It was pleaded that the plaintiffs and defendants belong to joint family but the parties had separated during survey settlement long back and since then, they are residing and doing their business separately and they are not joint in any manner. According to the plaintiffs, the defendants started interfering with the peaceful possession of the plaintiffs, therefore, the plaintiffs were required to seek permanent injunction in respect of land comprised in Khasra No.254, 255 & 256 where the defendants are interfering with his possession.