PREM SINGH Vs. SANJAY KUMAR

JUDGEMENT

(1.) THIS is the defendant Sh. Prem Singh 's(appellant herein) regular second appeal, filed under Section 100 of the Code of Civil Procedure, 1908.

(2.) JUDGMENT and decree dated 31.5.2010 passed by Civil Judge (Junior Division), Barsar, Distt. Hamirpur in Civil Suit No. 111 of 2006 stands affirmed by the Addl. District Judge, Fast Track Court, Hamirpur in Civil Appeal No. 40 of 2010. Courts below have concurrently held the plaintiff (respondent No.1 herein) to be owner of entire suit land comprising Khasra Nos. 198, 210, 212, 213 measuring 0 -06 -20 hectares situated in Tika Agwin, Tappa Dhatwal, Tehsil Barsar, Distt. Hamirpur (hereinafter referred to as the 'suit land '). According to the defendants, they are owners in possession of adjoining land comprising Khasra Nos. 197 & 211. There cannot be any dispute with regard to the same.

(3.) ON the basis of the pleadings, trial Court framed the following issues.