RAMESH CHAND Vs. SANT KUMAR

JUDGEMENT

(1.) The abovenoted two second appeals are being disposed of by this common judgment since the question involved therein is the same.

(2.) The appellants in both the appeals are the defendants, while the respondent is the plaintiff. The parties are being referred to accordingly hereinafter.

(3.) Briefly stated, the facts of the case giving rise to the present two appeals are these. One Atma Ram son of Goblnd Ram was the owner and in possession of the following lands in village Sasan, Tehsil and District Una, as detailed in the jamabandi for the year 1981-82 :