HARBHAJAN SINGH (SINCE DECEASED) THROUGH LRS & ORS Vs. NAURANG SINGH (SINCE DECEASED) THROUGH LRS & ANR

JUDGEMENT

(1.) The following substantial questions of law arise in the present appeal for determination:-

(2.) To answer the aforementioned questions, it would be apt to give certain part of the pleadings and evidence.

(3.) The respondent-plaintiff claimed the declaration to be owner in possession of land bearing khasra No.8/21/2 measuring 5 kanals 4 marlas and khasra No.8/21/ 2 (2 kanals 10 marlas) entered in the jamabandi for the year 1975-76 alongwith consequential relief of injunction seeking restrained against the defendants qua forcible interference.