ANANT SINGH Vs. HARICHARAN

JUDGEMENT

(1.) This Second Appeal has been filed at the instance of defendants as the, suit for possession has been decreed by the learned trial Court and appeal which was filed by the defendants has been' dismissed by the learned Lower Appellate Court. Original plaintiffs are. Ram Prasad and Siriya and the original defendants are Anant Singh,Bhagat Singh and Shivram Singh

(2.) During pendency of Civil Suit, both the plaintiffs died and the present respondents were brought on record. Similarly one of the defendants- Shiv Ram Singh also died and his legal representatives were brought on record.

(3.) According to the plaintiffs they are Bhumiswami of the suit property and are possessing the same, but, the defendants who are Ex-Zamindar are resourceful persons and by exercising their muscle power they illegally took possession of the suit property which is an agricultural land and hence the suit has been filed by them praying to deliver possession of the said property.