ROHTASH SINGH Vs. SANWAL RAM AND OTHERS

JUDGEMENT

(1.) This is appeal against the concurrent judgments of the Courts below, whereby suit of the plaintiff-respondent No.1 was decreed as follows:-

(2.) On appeal by appellant-defendant No.3 Rohtash, first Appellate Court upheld the decree passed by learned Additional Senior Sub Judge {now re-designated as Additional Civil Judge (Senior Division)}, Mahendergarh.

(3.) The case of plaintiff Sanwal Ram, in brief, is that defendants No.1 and 2 namely Leela and Smt. Ratni were owners in possession of 1/2 share of plot measuring 19 marlas bearing khasra No.591 khatoni No.7 khewat No.3 situated in village Bhagot @ Baghot, Tehsil and District Mahendergarh, which they agreed to sell to the plaintiff for a sale consideration of Rs.800/- vide Writing dated 09.06.1972 in favour of plaintiff. Possession of the disputed plot was also handed over to him. After purchasing, the plaintiff has been using this plot and the entry of the purchase agreement was also incorporated in the revenue record. His possession after purchase of plot was throughout hostile against the right of the owner.