BHAGWAN DASS Vs. JAGDISH CHAND

JUDGEMENT

(1.) Both the abovementioned Second Appeals having arisen from the judgment and decree dated 2.7.1992 of the learned District Judge, Kangra at Dharamsala, are being disposed of by this single judgment.

(2.) Bhagwan Dass, appellant in R.S.A. No. 336 of 1992 and respondent in R.S.A. No. 363 of 1992, was the defendant, while Jagdish Chand respondent in R.S.A. No. 336 of 1992 and appellant in R.S.A. No. 363 of 1992 was the plaintiff before the learned trial court in Civil Suit No. 95 of 1983. They are being referred to accordingly hereinafter.

(3.) The plaintiff filed a suit for possession of the following land (hereinafter referred to as the land in dispute):