RAVI MATHUR Vs. SURAJMAL (SINCE DECEASED)

JUDGEMENT

(1.) This is plaintiff's appeal against the judgment and decree dtd. 14/2/2017, passed by the Court of learned District Judge, Rohtak, dismissing the appeal filed against the judgment and decree dtd. 14/7/2015, passed by the Court of learned Civil Judge (Junior Division), Rohtak, vide which the suit for declaration with possession was dismissed.

(2.) For the sake of convenience and clarity, parties shall be referred to as per their original status.

(3.) The plaintiff (Ravi Mathur) filed a suit for declaration to the effect that he had become the full and absolute owner of land measuring 12 Kanals 8 Marlas (fully described in the plaint) situated in Village Sanghi, Tehsil and District Rohtak (hereinafter referred to as the suit land) and decree for possession of the same was also sought.