IDU Vs. NIZAM DIN (D)

JUDGEMENT

(1.) Leave granted.

(2.) The appellant(s) filed a suit for title and injunction on the basis of two sale deeds and also pleaded adverse possession with respect to the suit schedule property. The Trial Court as well as the Appellate Court have concurrently held that the appellant(s) was in adverse possession of the suit schedule property.

(3.) In the second appeal filed by the respondent(s), the High Court after referring to the facts of the case, allowed the appeal by giving the only reason. That is, the plaintiff cannot maintain a suit for adverse possession.