KISHANA AND ANR Vs. GIRDHARI LAL AND ORS

JUDGEMENT

(1.) This is second appeal by plaintiffs having remained unsuccessful in both the courts below.

(2.) Appellants filed suit against respondents seeking declaration that they have become owners of the suit land by adverse possession and therefore, revenue entries depicting defendants as owners of suit land are liable to be corrected in favour of the plaintiffs. The plaintiffs also claimed permanent injunction against their forcible dispossession.

(3.) The defendants alleged that the plaintiffs unauthorizedly occupied suit land in Rabi 1964 crop and are in unauthorized possession of the suit land since then. The defendants made counter claim seeking relief of possession of the suit land.