REGENT COMPUTRONICS PVT. LTD.

BALDEV SINGH Appellant

V/S

Sunka Ram Respondents

Referred Judgements :-

LAMBETH LONDON BOROUGH COUNCIL V. BLACKBURN [REFERRED TO]
THAKUR KISHAN SINGH DEAD VS. ARVIND KUMAR [REFERRED TO]
MOHAN LAL VS. MIRZA ABDUL GAFFAR [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
VEERAYEE AMMAL VS. SEENI AMMAL [REFERRED TO]
KONDA LAKSHMANA BAPUJI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
P CHANDRASEKHARAN VS. S KANAKARAJAN [REFERRED TO]
MOSES WILSON VS. KASTURIBA [REFERRED TO]
KARTHIYAYANI AMMA VS. GOVINDAN [REFERRED TO]
BASAMMA VS. SAYAMMA [REFERRED TO]

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 was admitted on the following substantial questions of law:

(2.) When the Defendant-Respondents in the present suit as well as in the previously instituted suit asserted their possession over the suit property as non-occupany tenants, could both the Courts below accept the alternative plea set up by the Defendant-Respondents to have acquired title to the suit property by adverse possession from the year 1962? Are not such findings based on improper pleadings, against the documentary and oral evidence?

(3.) The Appellants are the Plaintiffs and the Defendants are the Respondents. The Courts below found the Defendants to be in possession of the suit property since the year 1962 and as such, perfected their title by way of adverse possession. Consequently, Plaintiffs' suit for recovery of possession of the suit land stands dismissed.

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BALDEV SINGH Vs. SUNKA RAM

Referred Judgements :-

JUDGEMENT

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