PHUMAN Vs. TARA SINGH

JUDGEMENT

(1.) THIS is unsuccessful plaintiffs' regular second appeal.

(2.) PLAINTIFFS filed a suit for possession by redemption of land as per details given in the head note of the plaint on payment of Rs. 1679. 88 paise or any amount which the court may fix.

(3.) DEFENDANTS No. 3 and 4 contested this suit, Other defendants were proceeded ex parte. According to contesting defendants, the suit was not within time, it has not been properly valued for the purposes of court fee and jurisdiction and that the plaintiffs had no right to file the suit. Other pleas with regard to maintainability of suit etc. too were raised.