SES RAM Vs. AMAR SINGH

JUDGEMENT

(1.) DEFENDANT No. 7 in Civil Suit is in second appeal before this Court. He is aggrieved from the judgment and decree dated 27.6.2001 passed by learned lower Appellate Court, whereby the appeal he preferred alongwith defendant No. 9 Budh Ram, has been dismissed and the judgment and decree dated 31.3.1999 passed by learned Senior Sub Judge, Kullu, in Civil Suit No. 177/91, decreeing thereby the suit filed by respondent No. 1, hereinafter referred to as "the plaintiff", affirmed.

(2.) THE suit was filed for possession of the land, detailed here -as -under:

(3.) THE suit land was in the joint ownership and possession of Dila Ram, the predecessor -in -interest of respondents No. 3 to 6; Neel Chand, the predecessor -in -interest of respondents No. 7 to 11 and Fateh Chand (Defendants No. 1 to 6 in the main suit) as well as deceased Budh Ram, the predecessor -in -interest of respondents No. 2(a) and 2(b), defendant No. 9 and Hira Lal, the predecessor -in -interest of respondents No. 13 and 14, defendant No. 8 in the trial Court.