KARAM CHAND Vs. JASWANT RAI

JUDGEMENT

(1.) THIS is defendant's appeal against the judgment and decree of the District Judge by which the judgment and decree of the trial Court has been affirmed whereby suit of the plaintiffs for possession was decreed.

(2.) BRIEF facts of the case are that the plaintiffs sought possession of the land measuring 5 Kanals 11 Marias situated in Village Dharamkot from the defendants on the ground that they purchased the property vide registered sale deed dated 21st July, 1960 Exhibit P-l.

(3.) DEFENDANTS No. 1 to 4 put in appearance and filed written statement controverting all the allegations as contained in the plaint. It was further pleaded that one Khair Din, a mohammedan, resident of village Dharamkot was originally the owner of land measuring 7 Kanals 9 Marlas which was in possession of Punjab Singh, predecessor-in-interest of the contesting defendants. It was further averred that possession of Punjab Singh was adverse to Khair Din and continued so till the partition of the country. The defendants further contended that Punjab Singh remained in possession of the disputed land for more than 12 years before the partition of the country' and as such had become owner of the same.