SUGAN CHAND Vs. RATNA

JUDGEMENT

(1.) This Regular Second Appeal has been filed by Sugan Chand and Budh Ram, plaintiffs in the original lis. They sought a decree for injunction restraining the defendents from interfering in possession of the suit land described by them as bara. It was inter alia pleaded that they are collaterals and Biswedars in the village and owners in possession of the suit land i.e., bara. They and their forefathers had been using it for tethering their cattle and for making and storing cow dung cakes. Their agricultural implements were also lying there and they were using it as owners as the same was lying in front of their house after leaving the street. They had also constructed pucca boundary wall towards the Eastern side which was jointly owned by them with neighbourer Chander Bhan.

(2.) The defendants entered defence and contested the cause of plaintiffs by pleading that they were allotted the land in question during consolidation proceedings and they were using it for various purposes ever since.

(3.) The respective pleadings of the parties gave rise to the following issues :