CHATTAN SINGH Vs. CHARAN SINGH ALIAS CHARNA

JUDGEMENT

(1.) Rsa No. 2890 of 1988, Chattan Singh (deceased, represented by LRs) and others vs. Charan Singh alias Charna, (ii) RSA No.2891 of 1988, Chattan Singh (deceased, represented by LRs) and others vs. Gurcharan Singh alias Gurcharn, (iii) RSA No.2892 of 1988, Chattan Singh (deceased, represented by LRs) and others vs. Rachna Ram @ Rachna, (iv) RSA No.2893 of 1988, Chattan Singh (deceased, represented by LRs) and others vs. Diala and (v) RSA No.2894 of 1988, Chattan Singh (deceased, represented by LRs) and others vs. Miria, involve common questions of fact and law and are directed against common judgment and decree dated 9.10.1987 passed by learned Sub Judge IIIrd Class, Ambala (for short,"the trial Court") and dated 21.11.1988 passed by the learned Additional District Judge, Ambala (for short,"the Appellate Court") and, therefore, are proposed to be disposed of by this common judgment being passed in RSA No.2890 of 1988, Chattan Singh and others vs. Charan Singh alias Charna.

(2.) Plaintiffs' plea:

(3.) Defendants' plea: