NARINDER Vs. RAM MEHAR AND OTHERS

JUDGEMENT

(1.) Present regular second appeal is challenge to judgments of both the Courts below whereby the Court of first instance decreed the suit of plaintiff for possession and Court of first appeal dismissed the appeal.

(2.) For the sake of convenience the parties are being referred to as per their status before the Court of first instance.

(3.) Relevant facts for the purpose of decision of the present appeal that plaintiff Ram Mehar and others filed suit for possession on the ground that Bhartu and Sarupa sons of Shiv Dayal were the recorded owners in possession of land. Bhartu died and his share of property belonged to his widow Smt. Dhanpati Devi, his daughters Santro Devi, Rajesh Devi, Kamlesh Devi, Veero Devi and his sons Ram Mehar and Krishan Dutt.