SATBIR Vs. RAM NARAIN

JUDGEMENT

(1.) The defendants No.1 and 2 are in second appeal against the concurrent judgments and decrees of the learned Courts below, whereby the suit filed by respondent No.1/plaintiff for declaration, has been decreed by both the Courts below.

(2.) The parties shall hereinafter be referred to as per their status before the learned trial Court i.e. the appellants are the 'defendants No.1 and 2'; and respondent No. 1 is the 'plaintiff'.

(3.) Brief facts of the case as stated in the plaint are that the plaintiff Ram Narain son of Tale, resident of village Loharwara, had filed the present suit for declaration against the defendants with the averments that previously Tara Chand was the owner in possession of agriculture land measuring 10 Bigha 15 Biswa and 1/3rd share measuring 20 Bigha 9 Biswa, as detailed in para No.2 of the plaint.