REHRA RAM Vs. AKHEY RAM

JUDGEMENT

(1.) This is defendant's appeal against the judgment and decree of the Additional District Judge whereby judgment and decree of the trial Court has been reversed and suit of the plaintiff decreed as prayed for.

(2.) Plaintiff filed a suit for permanent injunction and also for possession against the defendant on the ground that he is owner of land measuring 3 kanals 17 marlas situated in village Dhani Sialawali, Tehsil Siwani, District Bhiwani and defendant has no right or claim in the property nor has any right to interfere in his peaceful possession.

(3.) Defendant resisted the claim and in his written statement alleged that he is in possession of the area for the last more than 20 years and so has become owner of the same. Defendant specifically laid claim with regard to the portion measuring about 3 marlas out of land measuring 3 kanals 17 marlas only. Defendant, however, denied the ownership of the plaintiff and so his locus standi to file the present suit.