LAKHU Vs. SARDAR LAL SINGH

JUDGEMENT

(1.) This appeal arises out of a suit for possession of an enclosute and Rs. 10 as damages on account of the cutting down by the defendants of two plum trees, and for an injunction.

(2.) The plaintiffs are the Zemindars of the village in which the land in dispute is situate. Their allegation was that the defendants had taken wrongful possession of the plot hi dispute and had cut down certain trees; hence the suit.

(3.) The defence of defendants Nos. 1 to 4 was that they had been in possession of the land in dispute for more than 12 yeans, that the cattle troughs which stood on the laud were very old ones and that they had not cut down the of 1 trees.