KIRAN PAL AND OTHERS Vs. JAIPAL AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed at the behest of the plaintiffS being aggrieved of concurrent judgments and decrees passed by the learned Courts below dismissing their suit for possession and permanent injunction.

(2.) The parties for the sake of convenience are being referred to as per their status in the original suit.

(3.) The plaintiffs filed a suit for possession and permanent injunction with regard to the property detailed in the suit. The property is in Khewat No. 33, Khatauni No. 51, Khasra No. 169 (1-2) gair mumkin gait situated in village Gothra, District, Rewari.