Raj Mohan Singh, J. - (1.) Vide this common judgment, two appeals i.e. RSA No. 1520 of 1988 titled as "Harbans Kaur (since deceased) through Lrs vs. Chiman Singh and anr." and RSA No. 1521 of 1988 titled as "Harbans Kaur and anr. vs. Sukhwinder Kaur & Ors." are being decided.
(2.) Facts for disposal are being taken from RSA No. 1520 of 1988 titled as "Harbans Kaur (since deceased) through Lrs vs. Chiman Singh and anr." which are as under: -
(3.) Plaintiff has filed this Regular Second Appeal against the judgment and decree dated 17.12.1987 passed by Additional District Judge, Barnala whereby the appeal filed by plaintiff - appellant was allowed and civil suit No. 119 of 17.02.1983 was decreed for declaration to the effect that they are owners in possession of land measuring 2 Kanals 16 Marlas and defendants -respondents were restrained from dispossessing the same and from interfering in the possession of plaintiff -appellant. Accordingly, civil suit No. 202 dated 05.03.1984 was allowed and suit filed by Harbans Kaur for possession was dismissed.;