RAM PAL Vs. LILA RAM AND SONS

JUDGEMENT

(1.) $This revision is directed against an order dated 17th December, 1990. The operative portion of the impugned order reads as under :

(2.) The respondent herein filed this suit for permanent injunction alleging that he was in possession of the suit land and sought injunction against the petitioners restraining them from illegally interfering in the peaceful possession of the respondent over land in dispute.

(3.) According to the petitioner the property is situated in 'aabadi' having many rooms, latrine, bath-rooms etc. The petitioners are in possession since long before filing of this suit as well as earlier Suit No-413/1983. The respondent has no interest, right or title or interest in the property in question.