KANS RAJ Vs. NETAR SINGH

JUDGEMENT

(1.) Heard and gone through the record.

(2.) A suit was filed by plaintiff Baldev Singh against the defendant-appellant, for possession of certain land, alleging that he was owner of the land and defendant-appellant had forcibly dispossessed him in the year 1995. Suit was contested by the defendant- appellant, on the ground that he had taken over the possession, forcibly, in the year 1982 and ever since he had been in possession and his possession was hostile, open and as of right.

(3.) Two Courts below have returned a concurrent finding that the plaintiff had been dispossessed in the year 1995. Whether reporters of the local papers may be allowed to see the judgment?