ABHAY MANOHAR SAPRE, J. - (1.) These appeals are filed by the legal representatives of original plaintiff against the common final judgment and order dated 21.11.2011 passed by the High Court of Punjab & Haryana at Chandigarh in Regular Second Appeal Nos. 1791 and 2037 of 1980 whereby the High Court dismissed RSA No.1791 of 1980 filed by the appellants (plaintiff) and allowed R.S.A. No.2037 of 1980 filed by the respondents (defendants).
(2.) We herein set out the facts, in brief, to appreciate the issue involved in these appeals.
(3.) The dispute in the suit out of which this appeal arises relates to agricultural lands comprises of Khewat No. 280 Khata No. 350 Rect. No. 258 Killa No. 25 area 5 kanal, Rect. No. 295 Killa No. 5 area -01 marla, Rect. No. 214 Killa 11 area 5 kanals 12 marlas, killa no. 12 area 8 kanal, Rect. No. 255 Killa No. 6/1 area 2 kanals 10 marlas, 6/2 area 2 kanals 17 marlas, 7/1 area 4 kanals 3 marlas, 7/2 area 3 killa 17 marlas Killa 8 area 8 kanals, Rect. 258 killa 16 area 6 kanals 6 marlas, killa 24 area 8 kanals, total area 54 kanals 6 marlas situated in Patti Bedha, Hodel (hereinafter referred to as the "suit land").;