CHET RAM Vs. MATI RAM

JUDGEMENT

(1.) Heard

(2.) One Mati Ram alias Moti Ram filed suit No. 1/1 of 2017 in the Court of learned Senior Civil Judge, Sirmaur at Nahan against S/Sh. Chet Ram, Ram Dutt, Devi Ram and Babu Ram all sons of Shri Tota Ram. Plaintiff sought a declaration to the effect that he was owner in possession of the suit land and the revenue entry of tenancy recorded in favour of defendants was wrong and illegal.

(3.) Civil Suit No. 1/1 of 2017 was decreed by the learned trial court in favour of plaintiff vide judgment and decree dtd. 23/10/2019. Defendants No. 2 to 4 i.e. S/Shri Ram Dutt, Devi Ram and Babu Ram assailed the decree dtd. 23/10/2019 in appeal under Sec. 96 of the Code of Civil Procedure (for short, 'the Code'), which was registered as Civil Appeal No. 16-N/13 of 2023 in the Court of learned Additional District Judge, Sirmour at Nahan. On the death of plaintiff Mati Ram alias Moti Ram his legal representatives (respondents 1(a) to 1(g) herein) (hereinafter referred to as plaintiffs) were brought on record.