YOGESHWAR LAL CHOPRA Vs. PARMINDER SINGH RANA

JUDGEMENT

(1.) DEFENDANTS (appellants herein) have filed the present appeal under the provisions of Section 100 of Code of Civil Procedure, assailing the judgment and decree dated 7.6.2013, passed by learned District Judge, Chamba, Himachal Pradesh, in Civil Appeal No.1 of 2013, titled as Yogeshwar Lal and another versus Parminder Singh Rana and others, whereby findings, judgment and decree dated 30.11.2012, passed by the Civil Judge (Senior Division), Chamba, District Chamba, Himachal Pradesh, in Civil Suit No.9/2007, titled as Parminder Singh Rana and another versus Yogeshwar Lal Chopra and others, stands affirmed.

(2.) PLAINTIFFS Shri Parminder Singh Rana and Shri Kashmir Singh Rana (respondents herein) filed a suit for Whether reporters of the local papers may be allowed to see the judgment? possession, with respect to 9.7 square yards of land comprised in Khata Khatauni No.494/625, Khasra No.8423/1, situate in Mohalla Chamba Town -1st Pargana Panjla, Tehsil & District Chamba. Plaintiffs claim to be owner of the suit land, which stands encroached by the defendants. On the other hand, defendants claim that Khasra No.8423/1 stands illegally carved out of Khasra No.8423, over which there is a passage, which has been in their use for the last more than 55 years. For having access to their building, this passage has been in use by the defendants alongwith passage on their own land bearing Khasra No.8422. Defendants also claim ownership, by way of adverse possession over the suit land. h

(3.) APPRECIATING the evidence and other material placed on record, trial Court decreed the suit, in favour of the plaintiffs, in the following terms: