BHAGWAN SINGH Vs. MADAN LAL

JUDGEMENT

(1.) THIS is plaintiff's second appeal against the judgment and decree of the learned Additional District Judge, reversing in appeal the judgment and decree of the trial Court vide which the suit filed by the plaintiff for possession was decreed.

(2.) BRIEFLY put, plaintiff filed suit for possession of land measuring 15 kanals 2 marlas as detailed in the head note of the plaint on the allegations that suit land belonged to Raj Kumar, Kailash Kumar, Ashok Kumar (sons), Raj Kumari and Parveen Kumari (daughters) and Smt. Pritam Devi widow of Ved Parkash who sold this land to the plaintiff vide two sale deeds dated 16.5.1979 and 20.3.1978. According to the plaintiff, the defendants are in illegal possession of the suit land.

(3.) ON the pleadings of the parties, the following issues were framed :-