Y V SUBBA RAO Vs. ABDUL SHUKUR

JUDGEMENT

(1.) Heard the Counsel for the parties.

(2.) The appellant was the plaintiff before the trial court. The suit was for a declaration that the plaintiff was the absolute owner of the suit property having perfected his title by adverse possession and tot consequential injunction against the defendants.

(3.) On these pleadings, the trail court framed several issues, mainly placing the burden on the plaintiff to prove that he had perfected his title by adverse possession over the suit, property and whether the defendant's proved that the land was granted to defendant No. 1 and that he was in possession of the same?