(1.) THE defendants 2 and 3 are the appellants.
(2.) THE suit was filed by the respondent/plaintiff for declaration that the 'A' schedule property belongs to him and for injunction restraining the appellants/defendants from interfering with the respondent/plaintiff possession over the same and for declaration that the respondent/plaintiff is entitled to half share in the 'B' schedule property, which is a well and he is entitled to draw water from the said well and for injunction restraining them taking water from the well.
(3.) FOR the reasons stated below, I am not willing to go into the merits of the case and therefore, the fact of this case is not discussed in this appeal.