RAVI RAWAL @ RAVINDER KUMAR Vs. JAGAN NATH

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant against the judgment dated 17.10.2014 passed by the learned Additional District Judge by virtue of which his first appeal bearing R.C.A. No.25/2013 was dismissed.

(2.) BRIEFLY stated the facts of the case are that the present appellant had filed a suit for possession against the respondents claiming himself to be the owner of 20 square yards of land on the basis of the documents like power of attorney, receipt, Will, etc. The documents on the basis of which he was claiming himself to be the owner were not registered. The learned trial court after framing the issues and permitting the parties to adduce their evidence; dismissed the suit holding that in terms of Suraj Lamp and Industries Pvt. Ltd. Vs. State of Haryana and Anr, 2012 1 SCC 656, the appellant was not able to establish his ownership in respect of the suit property and consequently, he could not be permitted to retrieve the possession from the respondents.

(3.) THE appellant felt aggrieved and filed an appeal bearing R.C.A. No.25/2013 which met the same fate.