VASU DEV Vs. RANVIR

JUDGEMENT

(1.) RESPONDENTS/ plaintiffs filed a suit for permanent injunction against the appellants on the ground that they were Gair Marusi Tenants, over the property, in dispute. A prayer was made that the appellants be restrained from interfering in their possession. Their suit was decreed. Appellants failed in appeal. Both the Courts below have found it as a matter of fact that the respondents are in possession of the property, in dispute.

(2.) CONTENTION of the appellants that the suit was barred by res-judicata, was negatived by giving a positive finding that the property, in dispute, in this litigation is different than the one regarding which civil suit between the parties was decided on 14.11.1990. In view of findings given by both the Courts below, no case is made out for interference, as counsel has failed to raise any substantial question of law at the time of arguments. Dismissed.