Harish Tandon, J. - (1.) These two second appeals originate from a common judgement by which the suit filed by the respondents herein was decreed and the counter claim of the appellants was dismissed by the Trial Court and affirmed by the First Appellate Court.
(2.) The respondents filed Title Suit No.46 of 2011 in the Court of Joint Civil Judge (Senior Division), Port Blair for declaration of title on adverse possession and permanent injunction restraining the appellants from changing the nature and character of suit property and also from interfering with the possession of the respondents. The appellants filed counter claim along with the written statement for declaration of their respective right, title and interest in the suit property with negative declaration of the respondents together with a decree for recovery of khas possession upon revocation of licence.
(3.) Shorn of unnecessary details, admittedly the suit property being Survey No.3 having an area of 1.6400 hectares of paddy land and Survey Nos.5/1 and 5/2 having an area of .4100 hectares of paddy land Survey No.10 having an area of 2.00 hectares (Holy Land) situated at Village-Shyam Nagar, Havelock in Port Blair Tehsil, South Andaman district was recorded in the name of the father of the appellants as tenant. The mother of the respondents was also a recorded tenant of a land comprised in Survey No.54/2 having an area of .0200 hectares as house cite and Survey No.54/1 measuring 1.8700 hectares of Holy Land and Survey No.88 having an area of 2.1600 hectares of paddy land situate at Village Chainpur in Mayabunder Tehsil, North & Middle Andaman district.;