RAM DHAN Vs. SURAJ MAL

JUDGEMENT

(1.) THIS is appellant's regular second appeal against the judgment dated 9.5.1985 passed by the learned Additional District Judge, Karnal, whereby, he lost his appeal against the judgment dated 30.3.1984 passed by the Sub Judge Ist Class, Karnal, dismissing his suit.

(2.) THE appellants-plaintiffs (herein referred as 'the plaintiffs') filed a suit for permanent injunction restraining the respondents-defendants (herein referred as 'the defendants') from interfering into his possession of bara comprised in Khewat No.369, Khatoni No.312, Rect.No.624 measuring share of seven marlas situated at village Ballah Tehsil Karnal. The plaintiffs while stressing their claim on the basis of ownership submitted that they are the owners of share and the defendants should not interfere in their possession.

(3.) FROM the pleadings of the parties, the trial court framed the following issues on 8.12.1982.