KALU Vs. MAHANAND

JUDGEMENT

(1.) This is a second appeal by the defendants.

(2.) The plaintiffs filed a suit seeking for declaration and for injunction in respect of land bearing Sy.No.259(B) measuring 3 acres 26 guntas situate at Kodli contending that the suit property was their ancestral property and on the death of the 1st plaintiff's husband and father of plaintiffs 2 to 4, they had succeeded to the said property and were the owners in possession of the said property.

(3.) They stated that the 1st defendant who was the son of the 2nd defendant who had no concern with the suit property was interfering with their possession and hence, they were constrained to file a suit.