ARUN BHANSALI,J. - (1.) This writ petition is directed against the judgment dated 20.7.1996 passed by the SDO, Ratangarh (Churu), judgment dated 23.9.1999 passed by the Revenue Appellate Authority, Bikaner ('RAA') and judgment dated 27.12.1999 passed by Board of Revenue, Ajmer ('the Board'), whereby the suit filed by the petitioners has been rejected; cross suit filed by the respondents No.5 and 6 has been decreed; appeal and second appeal filed by the petitioners have been rejected respectively.
(2.) The petitioners filed suit No.10/1991 for ejectment of respondents No.5 and 6 from land comprised in khasra No.145min ad measuring 3 Bigha 5 Biswa. The respondents No.5 and 6 filed a cross suit No.11/1991 for declaration and permanent injunction. After written statements were filed in both the suits and issues were framed, the suits were consolidated and parties led their evidence.
(3.) The S.D.O. by its judgment dated 20.7.1996, recorded findings on the issues raised in both the suits and the suit filed by the petitioners for ejectment and possession was dismissed. The suit filed by the respondents No.5 and 6 for declaration and injunction was decreed. A decree dated 20.7.1996 was framed by the S.D.O. indicating the numbers of both the suits and the result thereof.;