KISHORI LAL Vs. HANSA DEVI

JUDGEMENT

(1.) Heard and gone through the records of the Courts below.

(2.) Appellant filed a suit with respect to the land comprised in Khasra No.424, measuring 0-01-17 bighas, situated in Muja Malhanu, Tehsil Sadar, District Mandi, H.P. He disputed the entries in the revenue record in name of Smt. Manorma and Chandrawati. He alleged his ownership and possession of the suit property and further in the same breath contended that previously the aforesaid Khasra number belonging to the State of Whether reporters of the Local Papers are allowed to see the judgment? Himachal Pradesh, where upon Smt. Kanshi was a tenant and acquired the proprietory rights. She became its owner in the year 1976 and the appellant forcibly occupied the aforesaid land in the month of November, 1976. His possession being open, continuous, peaceful and hostile to the knowledge of the true owner, thus he perfected the title by way of adverse possession. It was also alleged that the respondent was causing interference in the suit property, thus sought declaration that he has become the owner of the suit land by way of adverse possession with consequential relief of prohibitory injunction.

(3.) Respondent, while denying his case, contended that the revenue entries are correct. It was averred that Manorma and Chandrawati were previous owners of the land in suit. They sold it to the respondent by executing a sale deed dated 17.6.2002. Resultantly, she became its owner. The possession was with her, therefore, appellant was not entitled for any relief.