(1.) Present Second Appeal has been preferred by the appellants - original plaintiff against the concurrent findings of the learned courts below arising out of the suit for declaration and permanent injunction.
(2.) Factual matrix of the case is as under:
(3.) The suit of the plaintiff came to be dismissed vide judgement and decree dtd. 12/2/2007 and appeal preferred against the said judgement and decree being Regular Civil Appeal No.16 of 2017 also came to be dismissed by the Additional District Judge, Keshod. However interim has been vacated, however, the District Court has directed the respondents that in case of taking possession, they should follow due process of law.