(1.) The appellants are aggrieved by the order of the Additional District Judge Shri G.S.Jugti, dated September 15, 1997, affirming the order of the Sub Judge Shri A.K.Srivastava, dated September 21, 1984.
(2.) It so happened that on July 31, 1971, respondent No. 1 and the predecessor-in-interest of respondent No. 2, namely, Smt. Veena Gaur had filed a suit for injunction against the appellants herein as well as against the Refugee Co-operative Housing Society Ltd. and its office bearers for a decree of permanent injunction seeking a restraint order against the appellants collectively and individually from dispossessing them from a portion of the land comprising of khasra No. 231, Basai Darapur, Delhi, measuring 4 bighas 3 biswas.
(3.) The appellants in response to the suit filed written statement and therein claimed that the land in respect of which the respondents were seeking decree of injunction was in fact in their possession and it comprised of khasra No. 79, Basai Darapur, Delhi, which in all measured 17 bighas 3 biswas out of which the suit land pertained to 2 bighas 6 biswas. The learned Sub Judge, Ist Class, decreed the suit in favour of the respondents. In appeal before the Additional District Judge the order so passed was affirmed. Hence, the present appeal.