- (1.) Heard learned counsel for the parties.
(2.) The plaintiff(s)/appellant(s) filed a suit for declaration of title and confirmation of possession. Alternative prayer was made for restoration of the possession. Following is the genealogy tree of the plaintiff's family:-
(3.) The case of the plaintiffs was that he inherited the property of Rajpati Bind and in R.S. Khatiyan his name came to be recorded. Rajpati Bind was the uncle of the plaintiff. He died heirless except the plaintiff. After few years Tokhan Bind, father of the plaintiff, also died leaving behind the plaintiff. After death of Rajpati Bind and Tokhan Bind, the plaintiff came in possession over their shares of the land.;