SITA DEVI Vs. TIRATH RAM AND ORS.

JUDGEMENT

(1.) DEFENDANT is in appeal against concurrent judgment and decree passed by the Courts below in a suit for possession filed by the plaintiff, which was decreed by the trial Court vide judgment and decree dated 8.9.1984 and maintained in appeal by the Additional District Judge, Jalandhar vide judgment and decree dated 31.8.1987.

(2.) LEARNED counsel for the appellant sought to argue the present appeal on the following substantial questions of law: -

(3.) WHETHER in the absence of any demarcation report, as per law, it can be held that the encroachment has been made ?