FATEH SINGH Vs. JAGANNATH BAKSH SINGH

JUDGEMENT

(1.) This is an appeal by the plaintiffs from concurrent judgments against them given by the Subordinate Judge of Bahraich and affirmed by the Court of the Judicial Commissioner of Oudh.

(2.) It is a suit for possession of land, in which the defendants respondents raised as a first defence that the matter was res judicata, having already been decided between the same parties.

(3.) Both Courts being of this opinion and having determined this issue, found it unnecessary to determine any of the other issues and dismissed the suit.