L.N.MITTAL, J. - (1.) PLAINTIFFS Karan Singh etc. having lost in both the courts below have filed this second appeal.
(2.) PLAINTIFFS sought declaration that they have become owners of suit land measuring 1 kanal 4 marlas by adverse possession having been in adverse possession thereof since the year 1960. The defendants pleaded that they are owners of the suit land and they gave the suit land to the plaintiffs as licensees but since plaintiffs have repudiated the title of the defendants, licence of the plaintiffs has been terminated and therefore, defendants are entitled to possession of the suit land. Defendants made counter claim for the same.
(3.) PLAINTIFFS repudiated the counter claim of the defendants and reiterated the averments made in the plaint.;