MANGTU RAM SAHU Vs. YOGENDRA KUMAR DHEEWAR

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered in this second appeal preferred by the appellant/defendant is as under:-­

(2.) Respondent No.1/plaintiff filed a suit for declaration of title, permanent injunction and for recovery of possession on 20.7.2004 stating inter-alia that he was granted patta of the land bearing Khasra No.212/10 area 0.05 acre by the competent authority by order dated 11.10.1982 and it was re-numbered as Khasra No.481, in which defendant No.1 has encroached, which was got demarcated by the plaintiff on 11.7.2003 (Ex.P-3) and as such, he is entitled for declaration of title and possession from defendant No.1.

(3.) Defendant No.1 by filing written statement has denied the averments made in the plaint and made prayer for dismissal of the suit.