RANJIT SINGH Vs. KUNDAN SINGH

JUDGEMENT

(1.) The plaintiffs-appellants are aggrieved by the judgment and decree dtd. 28/5/1990 passed by the learned Sub Judge Ist Class, Rajpura, as well as the judgment and decree dtd. 3/1/1995 passed by the learned District Judge, Patiala, whereby the suit for possession filed by the plaintiffs-appellants was dismissed and the first appeal preferred was also dismissed by the First Appellate Court.

(2.) The plaintiff-appellants sought possession of the suit property, as fully described in the plaint, on the ground that they are the owners thereof and that the defendants had taken illegal possession of the same about three years prior to the filing of the suit and were, therefore, liable to be evicted.

(3.) The defendants contested the suit by challenging the ownership of the plaintiffs and asserted that the plaintiffs are not the owners of the suit property. The defendants further set up a plea of ownership by way of adverse possession against the original owner, claiming to be in peaceful, continuous, open, and hostile possession of the suit property for more than twelve years.