BALDEV Vs. MANGE LAL

JUDGEMENT

(1.) FOR the reasons stated in the application, delay of 34 days in filing of the appeal is condoned.

(2.) THIS regular second appeal impugns the concurrent judgments of the courts below; of the trial court dated 14.9.2005 and the first appellate court dated 26.11.2007; by which the suit of the appellants -plaintiffs claiming the reliefs of possession, mesne profits and injunction was dismissed.

(3.) THE case of the respondents -defendants was that the appellants - plaintiffs were not the owners but the suit property was purchased by the respondent no.1 -defendant no.1 by means of documentation dated 29.4.1987. The suit property is stated to have been purchased by the defendant no.1 -respondent no.1 from Sh. Subh Ram Singh and who is said to have purchased the property from Sh. Surat Singh. Respondent no.1 - defendant no.1 also claimed to be in possession of the suit property from the year 1987.