SUSHILA DEVI Vs. PREM CHAND

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANTS -plaintiffs filed a suit seeking issuance of permanent prohibitory injunction restraining the respondent- defendant from causing interference in their possession over land measuring 0-10-55 hectares, bearing Khasra No.605, alleging that this land had been in their possession from the very beginning and that the respondent-defendant, without any right, title or interest in the land, had been threatening to dispossess them.

(3.) THE trial Court returned the finding that the appellants- plaintiffs were in possession and that the defendant was trying to dispossess them forcibly. With this finding the trial Court decreed the suit of the appellants-plaintiffs. Respondent-defendant went in appeal to the Court of District Judge. The learned District Judge has accepted the appeal and dismissed the suit.