KHEM CHAND Vs. RANJIT SINGH

JUDGEMENT

(1.) This is defendants' appeal against reversal. Suit for declaration to declare them as owner in possession of the suit property filed by plaintiffs - Ranjit Singh and others was dismissed by the trial Court on 27/4/1989. However, the appeal filed by the said plaintiffs was accepted by the First Appellate Court and the suit was decreed on 15/1/1992, declaring them to have become owners in possession of the property in dispute.

(2.) Trial court record was called. Same has been perused with the able assistance provided by Ld. counsel for both the sides.

(3.) In order to avoid confusion, parties shall be referred as per their status before the Trial Court.