MOHINDER KAUR Vs. TEJA SINGH

JUDGEMENT

(1.) The plaintiffs are in second appeal in a suit filed for declaration to the effect that they are owners of land measuring 117 square 117 square yards shown as ABCD in the site plan attached with the plaint adjoining the house of the plaintiffs situated in khasra No. 109, towards south of village Haripur, Tehsil and District Panchkula, as per mutation No. 676, dated 30.7.1991, claiming themselves to be in adverse possession.

(2.) Alongwith the suit, an application under order 39 Rules 1 and 2 read with Section 151 of C.P.C. was also filed.

(3.) On entering appearance, the defendants filed their written statement denying the averments of the plaint and claimed themselves to be the owners of the suit property on the basis of the sale deed.