HEM CHAND Vs. TARA DUTT

JUDGEMENT

(1.) This second appeal, under Section 100 of the Code of Civil Procedure, is directed against the judgment and decree of learned Additional District Judge (I), Shimla, dated 26.11.1994.

(2.) In order to appreciate the controversy, facts in brief may be noticed:

(3.) The land subject matter of dispute was owned and possessed by Basti Ram and Jeet Ram. Proforma defendants 2 to 4 are the successors of Basti Ram and Jeet Ram. This land was sold by the proforma defendants after the death of Basti Ram and Jeet Ram to Tara Dutt defendant No. 1.