(1.) Heard learned counsel for the parties.
(2.) The order impugned is dtd. 13/3/2020 passed by the Executing Court in Regular Darkhast No.87 of 2012 below Exhibit 37 .
(3.) The petitioners-original plaintiffs filed a suit for perpetual injunction restraining the respondent-defendant from interfering with the petitioners possession and encroaching upon the suit land. The said suit came to be decreed. By the judgment and order dtd. 12/10/2011, the trial Court restrained the respondent-defendant from causing obstruction to the possession of plaintiffs over the suit land.