DHAN SINGH Vs. SURAJ BHAN

JUDGEMENT

(1.) Defendant No.1-appellant has filed the present Regular Second Appeal against the concurrent findings of fact arrived at by the Courts below while decreeing a suit for permanent prohibitory and mandatory injunction filed by the respondents-plaintiffs.

(2.) The parties would be referred to by their original status before the first Court (trial Court).

(3.) The plaintiffs filed the suit claiming that they are co-owners in possession of land detailed in the plaint. The plaintiffs claimed that they are proprietors of Pana Nasiyan and they are using the land for parking their tractor trolly and for other purposes. The plaintiffs also claimed that they have constructed 10 pucca shops, 4 khokas, godown and a pucca house adjoining the suit land.