NARAYAN SINGH AND ORS. Vs. GHEESU SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellants/defendants, Narayan Singh and others have preferred this second appeal against the concurrent judgment and decree dated 07.03.2013 passed by learned Additional District Judge, Sumerpur, District Pali, and judgment and decree dated 08.03.2010 passed by learned Civil Judge (Jr. Division), Sumerpur, District: Pali, of injunction against them in a suit for injunction filed by the respondents/plaintiffs.

(3.) The case set-up by the plaintiffs in the present suit for injunction against the defendants was that certain "Patta(s)" were issued by the Panchayat Samiti- Koselav, Tehsil: Sumperpur, District Pali, and since the defendants tried to interfere in the peaceful possession of the plaintiffs, they had to file the present suit for injunction. The learned trial court decreed the suit in favour of plaintiff(s). The facts are illustratively taken from SBCSA No.77/2013-Narayan Singh & Ors. Vs. Gheesu Singh.