Vivek Singh Thakur, J. - (1.)This appeal has been preferred against impugned judgment and decree dated 15.2.2006 passed by learned Additional District Judge, Una in Civil Appeal No. 54 of 2002 titled as Ashok Kumar and others vs. Ramesh Chand and another, whereby judgment and decree dated 7.5.2002 for possession of suit land passed in favour of plaintiffs and against the defendants by learned Senior Sub Judge, Una in case No. 153/92 titled Ramesh Chand and another vs. Dalip Kumar and others has been affirmed.
(2.)Appellants herein are successors-in-interest of original defendants Dalip Kumar and Ishar Dass, who were sons of Lachhman and they shall be referred hereinafter as defendants.
(3.)Plaintiffs, who are respondents herein, are successors-in-interest of Parmodh Singh son of Dalipa and they shall be referred hereinafter as plaintiffs.
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