DAULAT SINGH Vs. DEVI SINGH

JUDGEMENT

(1.) This second appeal has been filed at the instance of defendant who had lost from both the Courts below since the suit of plaintiff/respondent No. 1 has been decreed by learned trial Court and the judgment and decree has been affirmed in appeal.

(2.) No exhaustive statements of fact are required to be narrated for disposal of this appeal, suffice it to say that a suit for declaration of Bhumiswami right on the basis of adverse possession and accordingly the correction of revenue record has been filed by the plaintiff in respect of suit property, the description whereof has been mentioned in the plaint.

(3.) According to the plaintiff, he is in possession of the suit property w.e.f. June, 1972 in the knowledge of defendant as Bhumiswami for a continuous period of 12 years and therefore on 15-6-1984, he had acquired Bhumiswami right by way of adverse possession and accordingly he is entitled to get his name mutated in the revenue record.