MEHAR CHAND Vs. RAKESH

JUDGEMENT

(1.) A very short and simple but interesting question of law is involved for consideration in this case but the facts first.

(2.) RESPONDENTS filed a Civil Suit against the appellants in the Court of the then Sub Judge Ist Class (II), Palampur for obtaining a decree of possession on the ground that two pieces of land, details whereof are as under,

(3.) THE following pedigree table would reveal the relationship between the parties.