KEWALRAM AND ORS. Vs. KHEMCHAND AND ORS.

JUDGEMENT

(1.) Heard both learned counsel appearing for parties.

(2.) Being dissatisfied by the judgment and decree passed in Regular Civil Appeal No. 135/2006, original plaintiffs came in second appeal. Respondents Nos. 1 to 3 were appellants in first appeal as well as defendants of original suit. For the sake of convenience, the parties are referred as per their status before the Trial Court.

(3.) Regular Civil Suit No. 19/1998 was for declaration of title over suit land described in para 1A, 1B of the plaint and for perpetual injunction to restrain defendants from interfering into plaintiffs peaceful possession.