BACHAN SINGH Vs. SHER SINGH

JUDGEMENT

(1.) PLAINTIFF -respondent Sher Singh (hereinafter referred to as the plaintiff) filed a suit out of which the present revision petition has arisen under Section 6 of the Specific Relief Act, 1963, for possession in respect of land measuring 6 Kanal 15 Marlas and of the land measuring 4 Kanals 17 Marlas out of the land measuring 27 Kanals 7 Marlas bearing Khewat No. 1200, Khatoni No. 1878 and Khasra No. 131 on the basis of possessory title. The suit was contested by Bachan Singh and other defendant-petitioners. The present revision petition has been filed by Bachan Singh petitioner defendant (hereinafter referred to as the defendant ). Shortly stated, facts are:

(2.) PLAINTIFF in his plaint averred that he was in possession of the land measuring 27 Kanals 7 Marlas for the last more than 12 years, that the said land 20 Kanals belonged to Punjab Wakf Board. Out of the said land 20 Kanals land was cultivable while rest of the land was lying uneven and the plaintiff made the same cultivable. It was further averred that land measuring 20 Kanals was on lease with him from the Wakf Board which was renewed from time to time and the remaining land was in his possession as he occupied the same.

(3.) FROM the pleadings of the parties, following issues were framed by the trial Court:1. Whether the plaintiff was in possession of the suit land for a period more than 12 years? OPP