(1.) THIS appeal is filed against the judgment and decree of the learned District Judge, Sonepat, in C. R. No. 27/13 of 1986, dated 2. 6. 1988.
(2.) THE plaintiffs in this appeal filed the suit for possession of the suit land alleging that the defendant Banwari Lal had encroached the suit land which is in Killa No. 1112 to the extent of 3 Kanals 5 Marlas. According to the plaintiff, he purchased the suit land under two registered sale deeds dated 6. 11. 1959 and 11. 2. 1969, from Kanij Fatma and Amar Ahmed Khan and the defendants encroached upon the said land, therefore, he filed the suit for recovery of possession. During the pendency of the suit the defendant Banwari All and his legal representatives are brought on record.
(3.) ON the basis of the pleadings the trial Judge framed appropriate issues and on consideration of the evidence on record the Sub Judge, 1st Class, Gohana, held that the plaintiff is entitled to recovery of possession of the land and that defendants were cross-passers and accordingly decreed the suit for possession. Against the said judgment and decree of the trial Court, the defendants preferred an appeal to the learned District Judge, Sonepat, unsuccessfully. The appellants, therefore, filed this second appeal.