PIARO BAI Vs. KARTAR SINGH

JUDGEMENT

(1.) THERE is a Regular Second Appeal and it has been directed against the judgment and decree dated 18.7.1996 passed by the Additional District Judge, Sirsa who modified the judgment and decree of the trial Court dated 1.5.1991.

(2.) THE brief facts of the case can be described in the following manner :-

(3.) GULAB Singh filed a suit for declaration and in the alternative for possession on the plea that since he has became owner of the land in question, therefore, he is entitled to protect his possession and if it is held that he is not in possession of the suit land, then is entitled to its possession. Issue No. 2 was framed by the Trial Court as follows :-