LADHA RAM Vs. JOGINDER BAI

JUDGEMENT

(1.) Present second appeal has been filed by defendants No. 13, 14 and 17 against the judgment and decree of reversal dtd. 4/1/1992 passed by Id. Additional District Judge, Ferozepur; whereby suit filed by the plaintiffs/respondents for declaration as owners of land measuring 17K 14M and for joint possession of the same, has been decreed.

(2.) Both the above said appeals are being disposed of by this common judgment as both arise out of common judgments and decrees; in respect of the same suit land; between the same parties; and facts and issues involved in both the appeals are identical. For the sake of facility, facts are being drawn from RSA-1141-1992 titled as 'Ladha Ram and others vs. Joginder Bai and others'.

(3.) The parties shall hereinafter be referred to as per their status before the learned trial Court