JUDGEMENT
R L.KHURANA, J. -
(1.)This regular second appeal has been directed by the defendants against the judgment and decree dated 1 -9 -1988 of the learned District Judge, Una, affirming the judgment and decree dated 15 -3 -1985 of the learned Sub -Judge (JI), Una.
(2.)The dispute between the parties pertains to the site ABCD as shown in the site plan attached with the plaint and hereinafter referred to as the site in dispute.
(3.)The houses of the parties are located in village Dhatwara. The site in dispute intervenes and falls in between the houses of the parties. While the house of the plaintiffs is alleged to be in existence for the last more than 30 years, the house of the defendants is of recent origin. The plaintiffs, house lies towards the North of the defendants house
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