UNION OF INDIA Vs. ASHA GUPTA

JUDGEMENT

(1.) For convenience, parties herein are described as per recitals before the trial Court.

(2.) Having suffered concurrent adverse findings by the two Courts below, the defendants are in second appeal before this Court assailing the trial Court judgment and decree dtd. 13/1/2011, as upheld by the learned First Appellate Court vide its judgment and decree dtd. 29/8/2013.

(3.) Briefly stated, facts as noticed by Courts below are that house in dispute is owned and possessed by the plaintiffs and it is being used by all the family members residing therein for the last many years. They have their ingress and egress from Dass Road, Ferozepur Cantt. There are two entrance gates to the said house; one is main gate towards east side abutting Dass road and side small gate is towards south side abutting the other road.