STATE Vs. CHATTER SINGH AND OTHERS

JUDGEMENT

(1.) This is a second appeal against the judgment dated 6. 6. 78 of the learned Additional Commissioner by which he allowed the appeal and set aside the judgment dated 29. 11. 77 of the trial court. The trial court has dismissed the suit.

(2.) Heard the learned counsel for the parties and perused the file.

(3.) The facts of the case are that Chattar Singh and others have filed a suit on the ground that they are the Sirdars of the land in suit and are in possession since before the abolition of Zamindari Act came into force. The defendants are interfering with the possession of the plaintiffs, hence the present suit for declaration has been filed.