SADHU SINGH AND ORS Vs. SURJEET SINGH

JUDGEMENT

(1.) These revision petitions at the instance of owners/plaintiffs/petitioners of the land take exception to the judgment and decree dated 31.7.2015 passed by the learned Additional District Judge, Sirmaur at Nahan, whereby their appeal preferred against the judgment and decree dated 24.7.2012 passed by the learned trial court was ordered to be dismissed and the crossobjections filed by the defendants/respondents were allowed and consequently, the suit of the petitioners for possession of the suit land on the strength of their title came to be dismissed on the ground of jurisdiction.

(2.) The brief facts leading to filing of the present petition area)

(3.) The petitioners have filed these petitions on various grounds and the main ground being applicability/nonapplicability of the Full Bench Decision of this Court in Chuhniya Devi vs. Jindu Ram,19911 ShimLC 223.