MOSTT. PIYARI DEVI WIDOW OF LATE RAM NANDAN PD. YADAV, R/O VILL. Vs. MD. SALIMUDDIN S/O LATE SHARFUDDIN R/O VILL.

JUDGEMENT

(1.) Both C.W.J.C. Nos. 14299 and 15440 of 2010 which has been converted from Civil Revision Nos. 383 and 382 of 2008 are taken up together as the facts, parties and issues involved are common and connected.

(2.) In both the writ applications the plaintiffs are petitioners and defendants are respondents.

(3.) The plaintiffs brought a suit for declaration of title and confirmation of possession of suit land fully described in Schedule of the plaint and alternatively to put in possession if they are found dispossessed. The plaintiffs-petitioners further prayed for restraining the principal defendants by order of injunction from making any sort of interference in possession of the plaintiffs.