TEJA SINGH Vs. GURDEV SINGH

JUDGEMENT

(1.) The defendant Teja Singh has approached this Court through the present Regular Second Appeal.

(2.) A suit for possession of land measuring three bighas and three biswas along with a suit for recovery of Rs. 1,299.17p as mesne profits, was filed by plaintiff Gurdev Singh. It was claimed by the plaintiff that he was the owner of the suit land and that the defendant had taken forcible possession of the suit land. Accordingly, he claimed the possession as well as mesne profit.

(3.) The suit was contested by defendant Teja Singh. In the written statement, he denied the ownership of the plaintiff. It was further stated by the defendant that he was in the cultivating possession of the suit land. The plea with regard to jurisdiction of the Civil Court was also taken.