PAINU RAM Vs. SOHAN SINGH AND ORS.

JUDGEMENT

(1.) THIS second appeal was admitted on the following substantial questions of law, vide order dated 1.4.1997:

(2.) THE respondents Nos. 1 and 4 herein, respondent No. 2 deceased Anant Ram [deleted vide order 8.9.2009, his Legal representatives namely Sohan Singh and Shyam Dei, respondents Nos. 1 and 4 respectively already on record] and Malkiat Singh, the predecessor -in -interest of respondents Nos. 3(a) to 3(e), were plaintiffs before the learned trial Court. They had filed a suit against the appellant and proforma respondents Nos. 5 to 12, seeking declaration qua the suit land that they had become the owners thereof by efflux of time and the said defendant -respondents have no right, title or interest in the suit land, with a consequential relief of permanent injunction, in alternative prayed for a decree of possession.

(3.) IN short the case of the plaintiffs have been: