SHERSINGH Vs. SEWARAM SAHU

JUDGEMENT

(1.) This second appeal preferred by the appellant/defendant (now his LRs.) was admitted for hearing on 25/11/2013 by formulating the following two substantial questions of law :-

(2.) The suit property was originally held by one Ramdulari Dewangan who sold the suit property in favour of the plaintiff by sale deed dtd. 12/02/2001 (Ex. P/4) and delivered its peaceful possession thereof. Thereafter, plaintiff brought a suit for possession based on title against the defendant stating inter alia that she be granted decree for possession as she is the title-holder of the suit property.

(3.) The sole defendant filed his written statement stating inter alia that he is in possession of the suit property for the last 15 years, as such, he has perfected his title over the suit property by way of adverse possession, therefore, plaintiff's suit deserves to be dismissed.