KURIAN, J. - (1.) Leave granted.
(2.) The appellants are before this Court aggrieved by the judgment dated 28.2.2012 in RSA No.250 of 1995 and RSA No.117 of 1998. The dispute essentially pertains to the claim made by the appellants and respondents in respect of two items of property. Item 1 to the extent of 6 biswas in Sector 2 of New Shimla and Item 2 to the extent of 17 biswas in Sector 4, Shimla.
(3.) Though the learned counsel appearing on both the sides attempted to raise several questions of law, having regard to the factual matrix, we are of the view that equity will work out in case each party is satisfied with one item. As far as the respondent Nos.1 to 5 are concerned, we are informed that they are residing there with a small house in 6 biswas of land. However, it is submitted that in case the respondent Nos.1 to 5 are given 17 biswas of land in Sector 4, Shimla, though according to them, the same is much less in value, the respondent Nos.1 to 5 are willing to give a quietus to the litigation, which started in the year 1985.;