NAND SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) The present regular second appeal is directed against the judgment and decree of the Lower Appellate Court whereby suit of the respondent-plaintiff for possession of the suit land on the basis of the title has been decreed.

(2.) The respondent-plaintiff sought the possession of land measuring 7 kanals 3 marlas alleged to have purchased from Gurdev Singh, erstwhile owner whereas defendants according to the averments enjoying the fruits of the suit land and when requested to deliver the possession, refused to do so, therefore, necessity arose to file the suit.

(3.) The defendants opposed the suit and raised objection of long and settled possession and acquisition of title by way of adverse possession.