FAQUIR CHAND Vs. RATTAN CHAND

JUDGEMENT

(1.) THIS appeal has been directed against judgment, decree dated 22.3.2001 passed by learned District Judge, Una in Civil Appeal No. 116 of 1995 affirming judgment, decree dated 22.5.1995 passed by learned Sub Judge 1st Class, Court No. 1, Amb in Civil Suit No. 192 of 1992. The Appellants are the Plaintiffs.

(2.) THE facts, in brief, are that the Appellants had filed a suit for permanent prohibitory injunction against the Respondents restraining them from interfering in peaceful possession of the Appellants on suit land more specifically described in the plaint. In the plaint, in alternative decree for possession has also been prayed. The further case of the Appellants is that Respondents have no right, title or interest over the suit land and they are threatening to interfere on the suit land, they also intend to dispossess the Appellants from the suit land.

(3.) ON the pleadings of the parties, the following issues were framed: