BHUPINDER SINGH Vs. CHATTAR SINGH

JUDGEMENT

(1.) UNSUCCESSFUL plaintiff has preferred this appeal against the judgment and decree dated 14.11.1990 passed by the learned District Judge, Jind, dismissing his appeal.

(2.) BRIEF facts of the case are that the appellant -plaintiff claiming himself to be owner of land comprising Khewat No. 325 Khata No. 407 min., Rec. No. 111, Killa No. 11, measuring 2 kanals 4 marlas, situated in Village Julana, Tehsil and District Jind as per jamabandi for the year 1983 -84, filed a suit for possession of 10 marlas land out of the aforesaid land (in short "suit property") encroached upon by the respondent -defendant by raising construction thereupon, on the basis of demarcation report dated 19.12.1986.

(3.) REPLICATION was filed, denying the averments of the written statement and reiterating that of the plaint. From the pleadings of the parties, learned trial Court framed the following issues to decide the case : - -