AJAY KUMAR AGRAWAL Vs. JANAK SINGH

JUDGEMENT

(1.) This plaintiffs second appeal under Section 100 of the Code of Civil Procedure, 1908 was admitted for hearing by formulating the following substantial question of law: -

(2.) The plaintiffs filed a suit for declaration of title and permanent injunction over the suit land stating interalia that the suit land was earlier held by late Shri Vijay Bhushan Singh Judeo and he has given the suit land to the plaintiffs father in the year 1959 and they have acquired their title by way of adverse possession. Patta was also granted to the plaintiffs.

(3.) Resisting the suit, defendant No.1 filed his written statement and only claimed that he has right of easement over the suit land i.e. 137 ft. x 10 ft.