Laxmi Narain Mittal, J. - (1.) DEFENDANT Hardip Singh has filed this second appeal having failed in both the courts below.
(2.) RESPONDENTS -plaintiffs Rajwant Kaur and Kulwant Kaur - daughters of Bakshish Singh filed suit against defendant -appellant for possession of suit land measuring20 kanals and for permanent injunction restraining the defendant from alienating the same and from changing nature thereof. Plaintiffs alleged that their father Bakshish Singh was owner of the suit land. He died leaving behind plaintiffs and others as his legal heirs.
(3.) ACCORDINGLY , plaintiffs are co -owners in the suit land. Defendant is real uncle of the plaintiffs. The plaintiffs and their brother and sisters were of tender age, when their father expired. Taking advantage thereof, the defendant started cultivating the suit land being near relative of the plaintiffs. However, later on, the defendant started claiming himself to be owner of the suit land. Accordingly, plaintiffs filed suit for possession and injunction.;