RAM KISHAN Vs. CHANDARO

JUDGEMENT

(1.) R. H. Zaidi, J. Heard learned Counsel for the appellants.

(2.) THIS is defendants' second appeal arising out of a suit for injunction restraining the defendants from interfering in the possession of plaintiff-respondent over the property in dispute.

(3.) I have considered the submissions made by learned Counsel for the appellants and also perused the record.