JHAU LAL Vs. MOHAN LAL

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgments and orders passed by the High Court of Punjab and Haryana in Civil Revision Petition (O & M) Nos.6838 and 6840 of 2010, dated 29.05.2012. By the impugned judgments and orders, the High Court has given a finding that the suit filed by the plaintiffs/appellants for declaration of permanent injunction claiming ownership of the property on the basis of adverse possession itself is not maintainable.

(3.) The Trial Court had dismissed the suit by invoking its powers under Section 35-B of the Code of Civil Procedure, 1908 ('the Code' for short) for non-payment of costs. Being aggrieved by the said order of the learned Trial Judge, the plaintiffs/appellants had filed the Civil Revision Petition Nos.6838 and 6840 of 2010. While disposing of the the aforesaid Civil Revision Petitions, the High Court has observed that the suit filed by the plaintiffs/appellants is not maintainable, based on the claim made that they are the owners of the property on the basis of adverse possession.