KASIM ABBAS Vs. HANS RAM

JUDGEMENT

(1.) This is a plaintiffs appeal and arises out of a suit for possession over a portion of abadi plot 24 and for recovery of Rs. 60 as the price of two nib trees alleged to have been wrongfully cut by the defendants.

(2.) Originally twelve persons were arrayed as defendants to the suit but nine of those defendants did not claim any interest in the plot in dispute and were exempted. The contest was between the plaintiff and defendants 10 to 12.

(3.) The house of the contesting defendants is situate on abadi plot 18, which is to the west of plot 24. Both plots 18 and 24 adjoin each other.