(1.) The defendants-appellants have filed the present appeal against judgment and decree dated 20.3.2002 passed by Additional District Judge, Fatehabad.
(2.) Briefly stated the facts of the case are that the plaintiffs respondents filed a suit for permanent injunction seeking to restrain the appellants from interfering in their peaceful possession over the suit property of which, it was alleged, they were the owners in possession as their predecessors-in-interest were also in possession of this prorpety for more than 100 years. The land of the appellants was adjoining to the land of the respondents and in the garb of enjoying their property, they were interfering in the peaceful possession of the appellants over the suit property.
(3.) The appellants, who had entered into the defence, stated that the suit land was part of village Ratia and was owned by Biswedars of the village and the predecessor-in-interest of appellant No. 4 was also one of the Biswedars and consequently, they were in possession of the property which now falls in Ward No. 2 of Municipality of Ratia. It was further contended that respondent No. 4Randhir Singh had sold the suit land to Parmod Kumar (present appellants are legal heirs of said Parmod Kumar) and Bikar Singh, respondent No. 3, for a sum of Rs. 50,000/- vide registered sale deed dated 11.6.1993. The site plan was got sanctioned from the Municipal Committee and construction had been raised on the suit property by the appellants.