RAJAL AND ANOTHER Vs. BAKHTAWARI AND OTHERS

JUDGEMENT

(1.) Present regular second appeal, filed by defendants No. 5 & 10, namely Rajal and Chand Ram, against the judgment & decree dated 7.4.2014, passed by learned District Judge, Jhajjar, whereby judgment & decree dated 5.11.2011, passed by learned Additional Civil Judge (Senior Division), Jhajjar was set aside.

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

(3.) Relevant facts of the case that plaintiffs had filed suit for permanent injunction on the ground that they are owners in possession of the land, as detailed in paras No. 1(a) & 1(b) of the plaint. Daula son of Naut Ram was recorded to be owner of the suit property.