NISHAN SINGH Vs. GOPAL SINGH

JUDGEMENT

(1.) Defendant is in second appeal.

(2.) For convenience, the parties hereinafter are referred to by their original position in the suit i.e. the appellant as defendant No.1 and respondent No.1 as the plaintiff.

(3.) Plaintiff filed suit seeking declaration to the effect that he is owner in possession of the suit land measuring 12 Kanals 10 Marlas being 1/4th share of the land measuring 50 Kanals fully detailed in the head-note of the plaint. He further sought decree of joint possession.