RAM CHANDER & ANOTHER Vs. RAM MEHAR

JUDGEMENT

(1.) FOR reasons mentioned in the application, which is accompanied by affidavit, delay of 9 days in filing the revision petition is condoned. The application stands allowed accordingly.

(2.) I have heard learned counsel for the petitioners and perused the case file.

(3.) ACCORDING to plaintiff's version, defendant no. 1 had encroached upon two marlas land and defendant no. 2 had encroached upon one marla land of the plaintiff out of khasra no. 746. The defendants denied the alleged encroachment and pleaded to have raised construction about 25 years ago and also claimed ownership by adverse possession.