FARIYAD HUSSAIN Vs. SUBHASH CHANDRA AND ORS.

JUDGEMENT

(1.) HEARD Sri Jagdish Prasad, counsel for the Appellant and Sri V.K. Bisht, Sr. Advocate, assisted by Ms. Sangeeta Miyan, counsel for the Respondents.

(2.) BY the present first appeal filed under Sec. 96 of the Code of Civil Procedure, the Plaintiff -appellant has prayed for setting aside the judgment and order dated 22 -4 -2004 passed by Addl. District Judge II, (Fast Track Court), Udham Singh Nagar in Civil Suit No. 5 of 2002 Fariyad Hussain v/s. Subhash Chandra and Ors. dismissing the suit of the Plaintiff -appellant for declaration in respect of plot No. 341 Min area 0.036 hectare of village Amratpur Tehsil Kashipur -Jaspur, District Udham Singh Nagar.

(3.) BRIEFLY stated, a suit was filed by the Plaintiff for a declaration that he has acquired the ownership of Gata No. 341 area 0.036 hectare by way of adverse possession.