LILA AND ANOTHER Vs. RAJO DEVI AND OTHERS

JUDGEMENT

(1.) Impugned in the present regular second appeal is the judgment and decree dated 13.12.2013, passed by the Additional District Judge, Kaithal, affirming the judgment and decree dated 20.1.2012, passed by the learned Civil Judge (Junior Division), Kaithal, vide which the suit of the plaintiffs (respondents herein) for possession was decreed and the defendants (appellants herein) were directed to vacate the suit land, detailed in the paragraph No. 1 of the plaint and hand over the vacant possession of the suit land to the plaintiffs/respondents within one month of the order, failing which the plaintiffs/respondents will be at liberty to get the possession by way of execution.

(2.) Suffice to say that the plaintiffs/respondents had filed the suit claiming that they are owners of the suit land and the defendants/appellants are in unauthorized possession. The defendants/appellants, on the other hand, contested the suit on the ground that they are in adverse possession of the suit land.

(3.) It also comes out that earlier the plaintiffs/respondents had filed a suit for permanent injunction against the defendants/appellants in the Court of the learned Civil Judge (Junior Division), Kaithal, in which status quo order was passed. However, during the pendency of that suit, the present suit for possession was filed, claiming that during the pendency of the previous suit, they have been dis-possessed.