HARDAS SINGH Vs. SARWAN SINGH

JUDGEMENT

(1.) This judgment shall dispose of RSA No. 105 of 2000 and RSA No. 106 of 2000. RSA No. 105 of 2000

(2.) THIS appeal has been directed against the judgment, decree dated 20.9.1997 passed by the learned Additional District Judge (I), Una in Civil Appeal No. 31/92/91 affirming judgment, decree dated 7.10.1991 passed by the learned Sub Judge 1st Class (I) Una in Case No. 210/1987.

(3.) THE suit was contested by the appellants on the grounds of non -joinder , maintainability, improper signing and verification of plaint. The respondents are not in possession of the suit land. On the contrary, the appellants are in possession as tenants on payment of rent since the time of their ancestors, before the appellants their father was tenant on the suit land and after his death appellants are in possession of the suit land as tenants at will. The entries in their favour are correct. There is also a cattle shed and cane crusher of the appellants on the suit land. In replication, respondents controverted the stand taken by the appellants and reiterated their own case.