- (1.) This is second appeal by defendants.
(2.) Suit was filed by plaintiff Laxmi Narain since deceased and represented by respondents as his legal heirs. The plaintiff alleged that he was owner in possession of two plots-one bearing khasra no. 496 and another adjoining plot measuring 110 square yards as depicted in blue and purple colours respectively in the site plan annexed with the plaint. The defendants had encroached upon parts of the said plots as depicted in red colour in the site plan. Plaintiff sought possession of the encroached portions of the two plots.
(3.) Defendants denied having encroached upon any portion of land of the plaintiff. It was pleaded that the alleged encroached portions are part of khasra no. 151/2 owned and possessed by the defendants. It was also pleaded that plot shown with purple colour is ancestor plot of the defendants who are owners in possession thereof.;