SIYASHARAN & ANR. Vs. PREM & ORS.

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) This is plaintiffs' second appeal in a suit for demolition and permanent injunction, which has been dismissed by both the Courts below.

(3.) The main issue in the present case was as to whether disputed piece of land was part of land bearing Khasra No.604/432, measuring 1 Bigha 13 Biswa. Both the Courts below recorded a finding that the disputed land is not a part of this Khasra number belonging to plaintiffs and decided the said issue against the plaintiffs.