HARDYAL SINGH Vs. TAR KAUR

JUDGEMENT

(1.) THIS is defendants' appeal challenging the judgment and decrees of the courts below, whereby suit of the plaintiff -respondent for declaration that she was owner in possession of the property in dispute on the basis of adverse possession with consequential relief of permanent injunction restraining the appellants from dispossessing her forcibly, was decreed.

(2.) THE defendants contested the suit submitting that possession of the plaintiff -respondent was permissive.

(3.) IT is a matter of record that while disputing the stand of the plaintiff -respondents, defendants -appellants had also sought possession of the suit land by filing counter claim.