RAM DITTA AND ORS. Vs. VIRENDER KUMAR

JUDGEMENT

(1.) THESE two appeals are being disposed of by a common judgment since common questions of fact and law are involved in the same.

(2.) BRIEFLY stated the facts of the case are that the Respondents (hereinafter referred to as the Plaintiffs) filed two separate suits for permanent prohibitory injunction claiming that the suit land is owned and possessed by them and other co -sharers. Earlier this suit land alongwith other land was jointly owned by one Bakshi Ram, predecessor -in -interest of Plaintiffs, Defendant Ram Ditta and Lajja Ram. Thereafter, the land was partitioned in consolidation proceedings and divided amongst all the three brothers. The Defendants had no right, title or interest in the suit land after the partition. However, since the Defendants started interfering in the possession of the Plaintiffs they were compelled to file the suits.

(3.) BOTH the suits were decreed and the appeals filed by the Defendants were dismissed. Hence, the present appeals.