RUMAL SINGH Vs. JANAK SINGH

JUDGEMENT

(1.) The plaintiffs/appellants have filed the second appeal feeling aggrieved from the judgment of reversal. The parties, hereinafter in this judgment, shall be referred to as plaintiffs and defendants.

(2.) The suit out of which the present appeal has arisen, was filed by the plaintiffs claiming possession of one -half share of the land in question by way of redemption.

(3.) The defendants while resisting the suit, denied the factum of mortgage and claimed themselves to be owners in possession for over forty years.