JAI LAL Vs. JAGBIR

JUDGEMENT

(1.) THIS is second appeal by Jai Lal plaintiff who has been unsuccessful in both the courts below.

(2.) THE plaintiff alleging that the suit land has been in possession of the plaintiff (including his predecessors-in-interest) for more than 50 years, filed suit seeking declaration that the plaintiff acquired occupancy rights over the suit land and therefore, has become owner thereof. The plaintiff also challenged report No. 47 dated 8.11.1988 recorded in daily diary of Patwari regarding relinquishment of the possession of the suit land by the plaintiff in favour of defendant Nos. 1 to 4 who thereafter exchanged the suit land with other land of defendant No. 5.

(3.) I have heard learned counsel for the parties and perused the case file.