JAGATRANI DEVI Vs. NARESH YADAV

JUDGEMENT

(1.) THIS miscellaneous appeal is directed against the order dated 8-1-1998 rejecting prayer of injunction by the appellants.

(2.) THE case of the plaintiffs in the lower Court was that they are raiyats of the suit lands as mentioned in Schedules 1, 2 and 3 of the plaint. THE defendants were interfering with the peaceful possession of the suit lands as mentioned in the afores(sic) schedules and were attempted to harvest the crops standing over the schedules of the lands. So, in a petition the defendants were sought to the restrained from dist(sic) the peaceful possession of the plaintiffs and from harvesting the crops (sic) thereof.