HARJU AND PREMU BOTH SONS OF SHRI BANGALI RAM, R/O VILLAGE MANDIR TANDA, ILLAQA BALH TEHSIL SADAR, DISTRICT MANDI, H.P. Vs. BIDHI CHAND AND ORS.

JUDGEMENT

(1.) THE present Regular Second Appeal was admitted on the following substantial questions of law: -

(2.) WHETHER the suit was time barred?

(3.) DEFENDANTS No. 2 and 3 in their reply questioned the locus -standi of the plaintiffs to file the suit and also took -up the preliminary objections of the maintainability of the suit. According to them, the suit land was in exclusive possession of defendant No. 1. They are bonafide purchasers and owners in possession of the suit land. According to them, defendant No. 1 seized to be the joint owner of the suit land after its sale. Thus prayed for dismissal of suit.