NARAYAN Vs. SITARAM

JUDGEMENT

(1.) Being aggrieved by the Judgment and Decree dated 23.8.88 passed by Additional District Judge, Kukshi in civil appeal No. 12 -A/ 86 whereby the Judgment and decree dated 4.2.86 passed by Civil Judge Class -I, Kukshi in civil suit No. 219/84 has been set aside, the present appeal has been filed, which has been admitted for final hearing vide order dated 9.1.89 on the following substantial questions of law:

(2.) WHETHER , in the facts and in the circumstances of the case, the defendant respondent acquired the title over the suit land by way of adverse possession?