GURCHARAN SINGH Vs. MUKHTIAR SINGH

JUDGEMENT

(1.) BOTH these Regular Second Appeals are filed by the defendants- appellants challenging the judgement and decree passed by First Appellate Court/Additional District Judge, Faridkot dated 16.2.1990 whereby decreeing the suit of the plaintiffs for declaration declaring the plaintiffs owner of the suit land by adverse possession and further dismissing the counter claim of the defendants/appellants herein seeking possession from the plaintiffs.

(2.) BRIEF facts of the present case are that plaintiffs preferred a suit for declaration before the trial Court saying the plaintiffs have matured their title on the basis of adverse possession against the defendants. In a suit for declaration filed by the plaintiffs, defendants/appellants herein, preferred their counter claim seeking relief of possession from the plaintiffs claiming themselves (defendants) as owner of the property in dispute.

(3.) FEELING aggrieved from the judgement and decree passed by the trial Court dated 31.1.1987, defendants preferred two appeals before the First Appellate Court and the First Appellate Court vide impugned judgement and decree dated 16.2.1990 allowed the appeals thereby decreeing the suit of the plaintiffs and dismissing the counter claim of the defendants.