BIR SINGH Vs. HARI RAM

JUDGEMENT

(1.) BRIEFLY stated the facts as taken out from the pleadings of the parties are as under:-

(2.) THE plaintiff-Hari Ram has alleged in his plaint that he purchased agricultural land measuring 8 Kanals comprised in Khasra No. 29/25 (as mentioned in the heading of the plaint) along with some other land, situated in village Nand Singh Wala from one Partapa regarding which Mutation was sanctioned in his favour on 24.9.1972 and consequently, he obtained possession of the entire land including the land in dispute. It is then alleged by the plaintiff that about 1-1/2 years back the defendant Bir Singh took possession of the land in dispute forcibly and he had to file this suit for possession when Bir Singh declined to deliver back the possession of the land to the plaintiff.

(3.) REPLICATION was filed by the plaintiff controverting the pleas taken up by the defendant and asserted his contentions made in the plaint. It was asserted in the replication that the land in dispute and some other land was allotted to party in due course of law and procedure and from him the plaintiff purchased the land in dispute along with some other land.