RAM CHANDRA DAS Vs. TRILOCHAN SAHU

JUDGEMENT

(1.) This appeal is by the plaintiffs. The suit was for recovery of possession and permanent injunction.

(2.) The case of the plaintiff was that Sashimani Dasi, the maternal grandmother of her father, was the original owner of the suit plot. After death of Sashimani Dasi, her father succeeded to the property. Her father was in possession of the suit plot. He executed a gift deed on 9.4.1957 in favour of the plaintiff. The suit plot no.156 is adjacent to plot nos.157 and 158, which belong to the defendants.

(3.) The defendants filed written statement denying the assertions made in the plaint. They denied the acquisition of land from her father through gift deed. They had not encroached upon the suit land. They reside in their old residential house since the time of their forefathers. They have perfected right over the suit plot by way of adverse possession to the extent of the portion encroached upon by them.