ANIL RAM Vs. NARESH RAM

JUDGEMENT

(1.) Heard, learned counsel for the parties. This Second Appeal has been filed by the appellants/ defendant against the judgment of affirmance.

(2.) Parties shall be referred by their original placement in the suit and will include their legal representatives substituted at different stages.

(3.) Plaintiff(s) filed the suit for declaration of title and confirmation of possession and if found to be dispossessed by the defendant over the suit land, then for recovery of possession.