RAJENDRA KUMAR Vs. RAM NARAYAN

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered in the second appeal preferred by the appellants/plaintiffs is as under:-

(2.) Four plaintiffs herein filed a suit for permanent injunction that the respondents be restrained from interfering with their peaceful possession stating inter-alia that they have purchased the suit land from Jhaduram by registered sale deed dtd. 2/1/1979 (Ex.P/1) and suit land is part of Khasra No.3103, which is apparent from boundaries mentioned in sale deed dtd. 2/1/79, the defendants have no right to interfere with their peaceful possession.

(3.) The defendants filed their written statement controverting the allegations made in plaint stating inter-alia that the suit land is part of Khasra No.3006, as such, the plaintiffs' suit deserves to be dismissed.