RANBIR Vs. HARPAL

JUDGEMENT

(1.) Legal heirs of defendants are in Regular Second Appeal against the concurrent findings of fact arrived at by the Courts below.

(2.) The plaintiffs had filed a suit for possession. Banwari and Shanti i.e. brother and sister were owners of the land measuring 312 kanals and 11 marlas. The plaintiffs had claimed that the legal heirs of Banwari and Shanti sold their share to the plaintiffs vide registered sale deeds dated 04.05.1992 and 14.07.1995.

(3.) The defendants had filed a suit for declaring themselves to be owner by way of adverse possession. The aforesaid suit was dismissed by the Court on 10.06.199 It was held that the possession of the defendants-appellants herein, was permissive. The defendants filed first appeal as well as Regular Second Appeal. However, defendants did not succeed. First appeal and second appeal were ordered to be dismissed. The plaintiffs on the strength of the sale deeds claiming themselves to be owner of the property filed the present suit for possession of the aforesaid land.