P.K.PALLI, J. - (1.)This second appeal has been filed by the plaintiffs, who are aggrieved against the judgment of reversal.
(2.)Suit, out of which the appeal has arisen, was filed by the plaintiffs claiming decree for possession of the sun land. On appreciation of the material placed on record by the parties, the trial Court granted to the plaintiffs decree for possession, as claimed by them. The appeal filed by the defendant stands allowed by the first appellate Court, Consequently, resulting in the dismissal of the suit.
(3.)Plaintiffs claimed their right, title and interest on the suit land as proprietary body and it was said that they have been continuously shown as owners in possession of the suit land prior to 1940 till 1970 -71 when the defendant maneuvered an entry in his favour and was reflected in the revenue record to be in the occupation of the suit land. The plaintiffs, thus, claimed decree for possession.