SITA RAM Vs. RAM KRISHAN

JUDGEMENT

(1.) THIS appeal by the defendants -appellants is directed against the judgment dated 16.4.1999 of learned District Judge, whereby, affirming the decree dated 20.2.1984 of learned trial Court, decreeing the suit of the respondents -plaintiffs, appeal of the appellants/defendants was dismissed.

(2.) RESPONDENTS -plaintiffs filed a suit for issuance of permanent prohibitory injunction restraining the appellants -defendants from causing any interference in their possession over the suit land, which, as per entries in Jamabandi, is recorded in the ownership of the State, but in possession of the respondents -plaintiffs as tenants.

(3.) TRIAL Court decreed the suit holding that plaintiffs -respondents were in exclusive possession. Appellants - defendants appealed against the decree of learned trial Court. Learned District Judge has dismissed the appeal.