(1.) APPELLANTS filed a suit for declaration to the effect that they were in possession and owners of the land, in dispute, on account of their possession, which was adversed to the owners/ respondents. Their suit was dismissed. They also failed in appeal. It has come on record that the predecessors in interest of the appellants had entered in possession of the property, in dispute, as lessees, subsequent thereto, they surrendered their possession. However, in revenue record, entries continued in their favour.
(2.) IT has also come on record that afterwards, this very land was put to auction and three of the appellants had participated in the same and put their signatures on those proceedings. This Court feels that in view of findings given by the appellate Court below in paragraphs No.11 to 13, no case is made out for interference. Dismissed.