CHAND AND ORS. Vs. DHARAMPAL AND ORS.

JUDGEMENT

(1.) THIS order will dispose of the above mentioned three regular second appeals filed by Shri Chand, Dalip, Ishwar Singh and Shishpal appellants -plaintiffs against Dharampal, Sedha Ram, Gaja Nand, Dhanpat and Meer Singh respondents -defendants as similar point arises for determination in these appeals.

(2.) NOTICE of motion was given in these cases. Mr. Anil Ghangas, learned Advocate put in appearance on behalf of the respondents and contested these petitions. Lower Courts records were also summoned which have been received.

(3.) IN all the cases, the suits have been filed by the plaintiffs mainly averring for declaration that they have become owners of the suit property on the basis of adverse possession. The defendants are the same persons in all the appeals i.e. Dharampal, Sedha Ram, Gaja Nand, Dhanpat and Meer Singh. The case of the plaintiffs was denied in the written statements filed by the defendants. The suits of the plaintiffs in all the cases were decreed by Additional Civil Judge (Senior Division) by separate judgments and decrees of dated 10.2.2011. Then the appeals have been filed by the defendants Dharampal etc. before the learned Additional District Judge, Bhiwani against the judgments and decrees dated 10.2.2011 passed by the learned Additional Civil Judge (Senior Division), Loharu. The learned District Judge, Bhiwani vide separate judgments and decrees of 10.1.2013 accepted the appeals and the judgments and decrees passed by the lower Court are set aside and the suits of the plaintiffs are dismissed.