BASWANTHRAO Vs. RAJKUMAR

JUDGEMENT

(1.) THIS is a defendant's regular first appeal against the judgment and decree of the trial Court which has decreed the suit of the plaintiff and granted the relief of declaration that the plaintiff has perfected his title by adverse possession.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) ON the aforesaid pleadings, the trial Court framed the following issues: