HINSU Vs. KHINDU

JUDGEMENT

(1.) The appellants are the plaintiffs. They have failed in the two courts below in obtaining a decree for declaration and junction to the extent that that are owners in possession of the land in dispute detailed in the plaint.

(2.) The defendants - respondents while resisting that suit asserted their own possession over the land in dispute as owners in pursuance of judgment and decree dated 28.2.1984 passed in civil suit No. 122 of 1972/58 of 1980.

(3.) The two Courts below, on the basis of evidence coming on record, have held the defendants - respondents to be in possession of the land in dispute as owners thereof.