SUKHWATI Vs. RAM KARAN

JUDGEMENT

(1.) Heard.

(2.) Respondents No.1 to 11 and father of respondent No.12 filed suit seeking declaration to the effect that they along with proforma respondents No. 16 to 23 have become owners in possession of land measuring 7 kanals 14 marlas as fully described in the head note of the plaint situated in village Mandkola, Tehsil Hathin, District Faridabad.

(3.) As per case of the plaintiffs, this land was mortgaged with possession about 80 years ago and has not been redeemed so far. On notice, appellants-defendants admitted the mortgage but took the plea that the same was redeemed on 12.02.1973.