SHRIMATI CHARAN KAUR Vs. HARI SINGH

JUDGEMENT

(1.) HARI Singh, Plaintiff -Respondent, brought a suit for possession of land measuring 14 kanals and 6 marlas comprised in khasra No. 6/12 (7 kanals 7 marlas), khasra No. 6/13/1 (6 kanals 4 marlas) and khasra No. 6/29 (15 marlas) covered by a house, in village Shergarh of Hoshiarpur tehsil, on the assertion that he is the owner thereof and into which the Defendant had trespassed. The suit was decreed by the trial Judge and the Defendant. Smt. Charan Kaur having failed in her appeal before the learned Additional District Judge of Hoshiarpur has now come to this Court in second appeal.

(2.) THE suit of the Plaintiff was resisted by the Defendant on the ground that she had been in possession of it for more than 12 years and the suit was barred under the provisions of Order 2, Rule 2 of the Code of Civil Procedure. The ownership of the Plaintiff was denied by the Defendant. The pleadings of the parties gave rise to the following issues:

(3.) RELIEF .