GURBACHAN SINGH Vs. CHAIN SINGH

JUDGEMENT

(1.) Unsuccessfully plaintiffs Gurbachan Singh and Ors. have filed the present R.S. A. and it has been directed against the judgment and decree dated 18.1.1980 passed by the Court of Sub Judge 2nd Class, Tarn Taran, who dismissed the suit of the plaintiffs-appellants for possession.

(2.) The brief facts of the case can be noticed in the following manner :

(3.) The plaintiffs-appellants filed a suit for possession of the land measuring 284 killas 2 marlas consisting of khasra Nos. mentioned in the head note Of the plaint itself, situated in the area of village Panjar, Tehsil Tarn Taran. The following pedigree table will be useful in narrating facts of the case : <TAB> ____________________________________________________________________________________ Prem Singh ____________________________________________________________________________________ Mian Singh Chattar Singh Amar Singh Uttam Singh Karam Singh Lachhman Singh (Plaintiff deceased) Natna Singh Inder Singh Wasava Singh (Pltif. No. 4) Nando Bakshish Singh (Pre-deceased sons of Uttam Singh) Sarup Kaur. Widow Lachhman Singh Raghbir Singh Harnam Singh (Pltif. deceased) Surat Singh Malkiat Kaur, Widow (Pltif. No. 5) Chain Singh (Defd. No. 1) Gurbinder Kaur Mohinder Singh Bagicha Singh (Defd. No. 2) (Plaintiff No. 6) (Pltif No. 2) Surat Singh (Defd. No. 4). Gurbachan Singh Joginder Singh (Pltif. No, 1) (Defd. No. 3) Smt. Guro (Pltif. No. 3) __________________________________________________________________________________</TAB>