JUDGEMENT
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(1.)This is defendants' second appeal challenging the judgments and decrees of the Courts below whereby suit of the plaintiff-respondent for permanent injunction restraining the appellants from interfering into their peaceful possession over the suit land and from taking forcible possession, was decreed.
(2.)As per the averments made in the suit, plaintiffrespondent No.1 was owner in possession of the suit land as fully detailed in the head note of the plaint. It is the further case that the defendant-appellants were adamant to take possession of the tubewell and other constructed house for which they had no right.
(3.)Hence the necessity arose to file the instant suit.
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