RAMESH Vs. MAHA DEV

JUDGEMENT

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

(2.) Instant appeal is against judgment and decree dtd. 29/8/2014 passed by learned Additional Civil Judge (Senior Division), Loharu, vide which suit filed by plaintiff/respondent No.1 herein, for declaration and permanent injunction was decreed with costs, as affirmed by learned Additional District Judge, Bhiwani, vide judgment and decree dtd. 27/10/2017.

(3.) Briefly stated, facts as noticed by Courts below are that plaintiff (respondent No.1 herein) filed a suit for declaration and permanent injunction claiming himself as owner in possession of 1/3rd share of total land measuring 24 Kanals 11 Marlas on the basis of judgment and decree dtd. 23/10/1982 passed by then Sub Judge First Class, Bhiwani. Defendants No.1 to 3 were having 1/12th share in equal shares whereas defendants No.4 to 6 were having 1/4thshare in equal shares and defendant No.7 was owner in possession of remaining 1/3rd share over the land in dispute.