HARI RAM Vs. NEK RAM

JUDGEMENT

(1.) This regular second appeal has been filed under Section 100 of the Code of Civil Procedure, 1908.

(2.) Sh. Nek Ram filed a suit for possession of the land in question against Sh. Hari Ram, present appellant. The suit was filed on the basis of title. The suit was resisted by the defendant on the ground that he perfected his title by way of adverse possession and consequently plaintiff is no longer in possession of the same.

(3.) The trial Court framed the following issues:-