INDERJIT Vs. JOGINDER SINGH AND OTHERS

JUDGEMENT

(1.) The present regular second appeal has been filed against judgment and decree dated 22.2.2011 passed by learned Additional District Judge, Hoshiarpur, dismissing appeal filed by present appellant-plaintiff against judgment and decree dated 3.11.2008 passed by learned Additional Civil Judge, (Senior Division) Dasuya, vide which suit filed by present appellant-plaintiff was partly decreed.

(2.) I have heard learned counsel for the appellant and have gone through the whole record carefully including both the judgments passed by learned Courts below.

(3.) Briefly stated, appellant-plaintiff filed a suit for possession of land measuring 30 marlas, fully described in the heading of the plaint, on the plea that respondents-defendants had encroached upon the same. On notice being issued, respondents-defendants denied that any portion of the land belonging to plaintiff was encroached upon by them.