DAYA CHAND Vs. SHAMLAT PATTIES MED SINGH

JUDGEMENT

(1.) Facts leading to the present Regular Second Appeal are as under:

(2.) Respondent No. 1-through Respondent Nos. 2 to 6 filed a civil suit in representative capacity under Order I Rule 8 of the Code of Civil Procedure (hereinafter to be referred as the 'Code') on behalf of co-owners of shamlat patties Med Singh and Inder Singh of village Jawan against present Appellant-Defendant No. 1 and Respondent Nos. 8 to 22 for possession of land in dispute measuring 24 kanals 12 marlas, described in para 1 of the plaint.

(3.) It has been averred that shamlat patties Med Singh and Inder Singh are owners of the land in dispute and there are numerous owners in the said patties, who are having same interest. Hence, the present suit has been filed in representative capacity under Order I Rule 8 of the Code.