CHANDRA Vs. HARI SINGH

JUDGEMENT

(1.) The instant second appeal has been preferred by the appellant/defendants challenging the judgment and decree dated 04.08.1998 passed by Second Additional District Judge, Jagdalpur in Civil Appeal No. 67-A/97, By way of the said impugned judgment, the first Appellate Court has affirmed and confirmed the judgment and decree dated 04.10.1997 passed by third Civil Judge Class II, Jagdalpur in Civil Suit No. 65-A/96. Facts leading to the instant appeal in brief are that the respondents 1 to 6 who were the plaintiffs before the Civil Court had filed a civil suit which was registered as Civil Suit No. 23-A/95 and subsequently renumbered as Civil Suit No. 65-A/96 seeking for declaration of title on the basis of adverse possession over the suit land situated in village Chokawada, Tehsil Jagdalpur.

(2.) After completion of the pleadings and recording of the evidences, the trial Court vide its judgment and decree dated 04.10.1997 allowed the suit of the plaintiffs granting them title over the suit premises on the ground of adverse possession.

(3.) The said judgment was put to challenge by the defendants in a first appeal which was registered as Civil Appeal No. 67-A/97. After hearing the parties in the appeal, the first appellate Court i.e. the Court of Second Additional District Judge, Jagdalpur vide its judgment and decree dated 04.08.1998 rejected the first appeal also upholding the judgment and decree passed by the civil judge.