(1.) THIS regular second appeal directed against the judgment and decree dated 19.9.1979 passed by the District Judge, Jind reversing that of the Subordinate Judge, Narwana and dismissing the suit for possession filed by the plaintiff appellant.
(2.) BRIEF facts giving rise to this appeal may first be noticed.
(3.) THE suit was contested by Amar Singh alone who admitted in the written statement that the land in dispute was owned by Masjid Muslman Kheri Sher Khan. He, however, contended that the Board had no concern whatsoever with the land in dispute and claimed that he had become owner of the suit land by adverse possession alleging that he had been in possession of the same for a period of 30/35 years openly and to the knowledge of the true owner. Some other objections had also been taken by him in the statement and pleadings of the parties gave rise to the following issues;