RAMABHILASH RAM Vs. KRISHNA RAM

JUDGEMENT

(1.) THIS revision is directed against the order dated 28.11.1994 passed by the First Additional District Judge, Sidhi in Misc. Civil Appeal No. 62 of 1991, whereby he dismissed the appeal affirming the interim injunction granted by the trial Court.

(2.) THERE is concurrent findings of the Courts below that the non -applicants/plaintiffs are in possession of the suit land. Admittedly the land in dispute is ancestral property of the non -applicants. The applicant/defendant has not been able to substantiate that he is continuing to be in possession of the suit property as a mortgagee.