RAJINDER SINGH Vs. DALBIR SINGH

JUDGEMENT

(1.) The present regular second appeal has been directed against the judgment and decree dated 19-9-1988 of the learned District Judge, Una reversing the judgment and decree dated 28-8-1984 of the learned Sub-Judge Ist Class, Amb.

(2.) The appellant and pro forma respondents 18 to 20 before this Court are the legal heirs of the original plaintiff Suram Singh. They are being referred to as the plaintiffs hereinafter.

(3.) The deceased-plaintiff filed a suit for declaration to the effect that he is the owner and in possession of the land detailed in the plaint and jumabandi for the year 1970-71 and hereinafter referred to as the land in dispute. He also prayed for permanent injunction as a consequential relief for restraining the defendants from interfering in any manner with his possession over the land in dispute.