KANHAIYA TIWARY Vs. RAJ KUMAR TIWARY

JUDGEMENT

(1.) THE plaintiffs are the appellants.

(2.) THEY are aggrieved by an order rejecting their prayer to grant injunction restraining the defendants from cutting the trees as well as from changing the status quo of the disputed land.

(3.) IT appears that the court below also appointed a Pleader Commissioner at the instance of the plaintiffs for making local inspection who submitted his report mentioning therein that in fact several trees are standing in the disputed land consisting several plots.