S.N.Aggarwal, J. - (1.) The appellants filed a suit for possession of the land marked ABCD forming part of Khasra No.12/1. It was pleaded that this land belong to the appellants while respondent No.1 Rakha Ram had allegedly encroached upon it.
(2.) The suit was contested by respondent No.1. Issues were framed. The parties led the evidence.
(3.) The learned trial Court dismissed the suit of the plaintiffs- appellants vide judgment and decree dated 5.9.2000. An appeal was filed by the appellants. The learned Lower Appellate Court up-held the finding of fact recorded by the learned trial Court and dismissed the appeal vide judgment and decree dated 9.5.2002. Hence, this appeal.;