AMANAT ULLAH QURESHI Vs. NAVAV SINGH

JUDGEMENT

(1.) This judgment shall govern disposal of Second Appeal No.833/2006 and Second Appeal No.82/2007.

(2.) By these second appeals filed under Section 100 of the Code of Civil Procedure, the concurrent findings of both the Courts below in decreeing the suit in favour of the plaintiffs are under challenge.

(3.) Plaintiffs filed suit for declaration of ownership and restoration of possession in respect of houses No.253 and 92 situated in Halka No.14, Pan-Patte-Ki-Goth, Lashkar, Gwalior.