NAIB SINGH Vs. DARBARA SINGH

JUDGEMENT

(1.) The appellants before this Court are defendant No. 2(ii) and defendant No.3 in second appeal against the concurrent judgments and decrees of the learned Courts below, whereby the suit of the plaintiffs for permanent injunction, has been decreed by both the Courts below.

(2.) The parties shall hereinafter be referred to as per their status before the learned trial Court i.e. the appellants are the defendant No.2(ii) and defendant No.3'; and the respondents No. 1 and 2 are the plaintiffs'.

(3.) ***