SURMUKH SINGH Vs. JARNIAL SINGH

JUDGEMENT

(1.) Civil Suit No. 18 of 1979 filed by the appellants against the respondents for a decree of declaration that they were owners in possession of 2341/13298th share - 68 Kanals - 5 Marlas out of the land fully described in the plaint and shown in the names of the defendants in jamabandi for the year 1974-75 situated in the area of village Dadupur-Chhawani, Tehsil Jagadhri was dismissed after contest by Shri P.L.Goyal, Sub Judge Ist Class, Jagadhri vide his judgment and decree dated 26.4.1983.

(2.) Civil Appeal No. 196/13 of 1983 against the above said judgment and decree of the trial Court was dismissed by Shri J.K.Sud, Additional District & Sessions Judge, Ambala vide his judgment and decree dated 30.8.1986.

(3.) It is that judgment and decree of the first appellate court which has been appealed against by the plaintiffs and which requires my examination of its sustainability.