MADAN LAL Vs. SOMA DEVI AND OTHERS

JUDGEMENT

(1.) As common issues arise for adjudication of the present appeals, they are being disposed of by a common judgment.

(2.) Brief facts necessary for the adjudication of the present appeals are as under:

(3.) While denying the said claim of the plaintiff before the learned Trial Court, contesting respondents also filed a counter claim on the ground that counter claimants were owners in possession of the suit land and revenue entries in favour of the plaintiff/non-counter claimant reflecting him to be the owner in possession of the suit land were incorrect, as counter claimants earlier used to be the non-occupancy tenant over the suit land and subsequently by operation of law, they had become owners of the same.