CHAUDHARY RAM Vs. YASH PAL

JUDGEMENT

(1.) THIS appeal has been preferred by the successors -in -interest of the plaintiffs against the judgment and of the learned District Judge reversing the judgment and decree passed by the learned Sub Judge, Ist Class, Una in a suit for declaration instituted by the predecessors -in -interest of the appellants herein granting a decree declaring the plaintiffs to be joint owners in possession of the suit land to the extent of half share.

(2.) THE suit out of which this appeal arises was instituted for half share of land, measuring 75 Kanals 4 Marlas, namely : -

(3.) THIS appeal was admitted on 21.6.1996 on the following substantial questions of law :