As per case facts, plaintiffs, heirs of Harka Maya Chettri, claimed title to land purchased in 1963, alleging the defendant illegally possessed property papers. The defendant asserted Harka Maya Chettri ... alienated the land in 1965 and claimed continuous possession since 1964. The Civil Judge dismissed the plaintiffs' suit, and the First Appellate Court upheld this dismissal, additionally declaring the defendant as the owner based on certain documents. The plaintiffs appealed this decision. The question arose whether the learned First Appellate Court misinterpreted and misconstrued the meaning intent of the documents exhibited in the case and hence, wrongly declared the Respondent/Defendant as the owner of the suit property, having titled thereto. Finally, the High Court held that the First Appellate Court misinterpreted the documents and incorrectly declared the defendant as the owner. The declaration of the defendant's title by the First Appellate Court was set aside as the defendant had not filed a counter claim for such a declaration. However, the High Court also affirmed that the plaintiffs failed to prove their case, and thus, the dismissal of the suit by both lower courts was upheld. The appeal was allowed to the extent of setting aside the declaration of the defendant's title.