NAND LAL AND OTHERS Vs. JAGDISH

JUDGEMENT

(1.) A suit for permanent injunction was filed by the plaintiffs, inter alia, with the averments that a plot ad measuring 60x60 ft. situated at village Dariba, Tehsil and District Bhilwara was of their ownership and possession, regarding which, a Patta dated 04.01.1968 was issued by the Gram Panchayat, Dariba. It was alleged that the defendant Jagdish was seeking to trespass on the land in question and, therefore, he be restrained from interfering in plaintiffs' possession.

(2.) The suit was resisted by the defendant, inter alia, indicating that the plaintiffs were not in possession of the suit property, the plot was in his possession for over 20 years and that based on a wrong Patta they were seeking to get injunction.

(3.) Based on the averments of the parties, the trial court framed three issues. On behalf of the plaintiffs three witnesses were examined and on behalf of defendant also three witnesses were examined.