SUKHDEV SINGH AND OTHERS Vs. PURAN AND OTHERS

JUDGEMENT

(1.) Since RSA Nos.2149 of 1986, 1913 of 1985, 17 of 1986, 995 of 1986, 996 of 1986 and 1590 of 1986 are also in respect of decree dated 9.2.1965 and the same questions of law and facts are involved in all these appeals, as such all these appeals shall be disposed of by this judgment. Facts have, however, been taken from RSA No.2149 of 1986.

(2.) The appellants are aggrieved against the judgment and decree dated 13.6.1986 passed by the then District Judge, Kurukshetra whereby he dismissed the appeal filed against the judgment and decree dated 19.11.1985 passed by the then Sub Judge, Kaithal.

(3.) Shorn of unnecessary details, the case of the plaintiffs is that they were owners of suit land and the defendants were in possession of the suit land against will and without their consent. They requested the defendants to hand over possession of the suit land to them but they did not agree to do so.