MANGAT RAM Vs. BARKHA RAM

JUDGEMENT

(1.) Defendants of the case are before this Court in the present Regular Second Appeal against the concurrent findings of the Courts below, in as much as Civil suit No. 476 of 2005/2009 filed by plaintiffs Barkha Ram etc. (respondents herein) for declaration and possession of the suit land was decreed by the trial Court of learned Civil Judge (junior Division), Kurukshetra on 28/3/2011. Civil Appeal No. 337 of 2013 filed by the defendants (appellants herein) was dismissed by the Court of learned Additional District Judge, Kurukshetra on 3/3/2014.

(2.) Trial Court record was called. Same has been perused. In order to avoid confusion, parties shall be referred as per their status before the trial Court.

(3.) Subject-matter of the dispute is 32 Kanal 08 Marla of land situated in Revenue Estate of Village Yara, Tehsil Shahabad, District Kurukshetra detailed in para No. 1 of the plaint (hereinafter referred as the 'suit land').