DUMNU RAM Vs. MADAN LAL

JUDGEMENT

(1.) The present second appeal is at the instance of the defendant No. 1. It is directed against the judgment and decree dated 1-1-1994 of the learned Additional District Judge (1), Kangra at Dharamshala reversing the judgment and decree dated 29-4-1989 of the learned sub- Judge Ist Class (2), Palampur. Defendants No. 2 to 4 have been impleaded as pro forma respondent Nos. 3 to 5 in the present appeal. The appellant - defendant No. 1 and the pro forma respondent Nos. 3 to 5 collectively are being referred to as the defendants hereinafter.

(2.) The subject matter of the dispute between the parties is the land detailed below and hereinafter referred to as the land in dispute :-

(3.) The plaintiff filed a suit for permanent injunction and in the alternative for the possession of the land in dispute. It was alleged that the plaintiffs are the owners in possession, co-owners in joint possession and co-owners in exclusive possession of the land in dispute. The defendants, who have no right, title or interest therein have started interfering with the ownership and possession of the plaintiffs over the land in dispute.