JARNAIL SINGH Vs. RAM SINGH

JUDGEMENT

(1.) This is a defendant's appeal and has been directed against the judgment and decree dated 7.2.1980 passed by Additional District Judge, Hoshiarpur, who allowed the appeal of the plaintiff by setting aside the judgment and decree of the trial Court dated 18.2.1977 and decreed the suit of the plaintiff (now respondent in this court) for possession of the site described in the head-note of the plaint and site plan after removal of the malba of the super-structure and hand-pump, if any.

(2.) The pleadings of the parties can be described in the following manner:-

(3.) The above pleadings of the parties gave rise to the following issues:-