KASHMIR SINGH Vs. BHEERO @ PRAKASH KAUR

JUDGEMENT

(1.) Suit for joint possession of the suit property filed by the plaintiffs-Smt. Bheero and her sister Smt. Kashmiro (contesting respondents No.1 and 2 herein), was decreed by trial Court of ld. Sub Judge Ist Class, Taran Taran vide judgment and decree dtd. 19/4/1990. The appeal filed by contesting defendants No.1 to 7 (appellants herein) was dismissed by the First Appellate Court of Ld. Additional District Judge, Amritsar vide his judgment dtd. 28/10/1992.

(2.) It is against the aforesaid concurrent findings that the defendants No.1 to 7 have approached this Court by way of the present Regular Second Appeal.

(3.) 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.