(1.) THESE two regular second appeals are being disposed of by a common judgment since actually only one appeal need to be filed. Both the appeals arise out of the same judgment passed by the trial Court as well as by the learned lower appellate Court.
(2.) THE plaintiff filed a suit praying that the defendant be restrained from interfering in the possession of the plaintiff in the suit land by issuing a decree for permanent prohibitory injunction in favour of the plaintiff and against the defendants. The schedule is as follows:
(3.) BOTH the parties filed appeals against the said judgment. The learned lower appellate Court allowed the appeal filed by the plaintiff and dismissed the appeal filed by the defendants. The learned lower appellate Court also held as follows: