HARBANS KAUR Vs. BHOLA NATH

JUDGEMENT

(1.) The appellants/defendants (hereinafter referred to as the appellants for the sake of convenience) have preferred this appeal against the judgment and order passed by the first appellate court dated September 1,1973 whereby the judgment and decree passed by the learned lower court were set aside and a decree for possession over the plot shown by red colour in the plan Ex.P8 was passed in favour of the respondents /plainiffs ( hereinafter referred to as the respondents for the sake of brevity).

(2.) Brief facts that gave rise to the present appeal are as under:

(3.) Shri Harnam Singh Sethi, defendant died during the pendency of the suit and the appellants who are his legal heirs were brought on record vide order dated December 8,1971. passed by the learned lower court.