BIKAR SINGH Vs. LANGIR SINGH

JUDGEMENT

(1.) Bikkar Singh defendant has filed this appeal against the judgment and decree dated 9.10.1978 passed by District Judge, Sangrur.

(2.) The straight case of the plaintiffs-respondents was that they were owners of the suit land and that the defendant-appellant Bikkar Singh had taken forcible possession thereof. This suit was resisted by the defendant-appellant. He not only denied the ownership of the plaintiffs-respondents over the suit property but also claimed ownership thereof by adverse possession. He emphasized that he was in possession of the suit property from the year 1952-53 when the consolidation proceedings took place in the village.

(3.) On the pleadings of the parties, the following issues were trained,