RAM DASS AMIR CHAND Vs. MANGAT RAI CHHITTUMAL

JUDGEMENT

(1.) This appeal is clearly concluded by findings of fact and must be dismissed.

(2.) Mangat Rai Verma (respondent in this Court) instituted the present suit for the possession of a plot of land measuring 7 Biswas situated in Mauza Chandrawali, Delhi Shahdara on the allegation that the said plot had been purchased by him from Sarvshri Har Saran Dass and Ram Saran Dass by means of a registered deed of sale dated 18-3-1938. The defendant, according to him had illegally entered into its possession. Along with the claim of possession. a sum of Rs. 500.00 was claimed by way of mesne profits for the period for which the defendant had been in possession of the said land.

(3.) The defendant in his written statement denied ownership of the plaintiff and pleaded that he had been in possession of the plot for more than 12 years and had acquired ownership by adverse possession.