PUSHPA DEVI Vs. NARINDER KUMAR

JUDGEMENT

(1.) This regular second appeal has been directed against die judgment and decree dated 3.3.1989 of the learned District Judge, Una, affirming the judgment and decree dated 14.8.1985 of the learned Sub Judge 1st Class, Amb.

(2.) The appellants before this Court were the defendants 1 and 2 while the respondents 1 to 4 were the plaintiffs and respondents 5 to 11 were the defendants 3 to 9 before the learned trial court. The parties are being referred to accordingly hereinafter.

(3.) The subject matter of the dispute between the parties is the land measuring 38 kanals 7 m arias, that is, 29 kanals 19 marias of village Oel, Tehsil Arab, and 8 kanals 8 marlas of village Basal, Tehsil Una, as specifically described in the plaint and hereinafter referred to as the land in dispute.