SEWAK RAM Vs. CHUHRU (DEAD) THROUGH HIS LRS

JUDGEMENT

(1.) THE plaintiff was unsuccessful in both the courts below to seek declaration to the effect that he has become owner by way of adverse possession qua the suit land. Hence the present Regular Second Appeal under Section 100 of the Code of Civil Procedure, which was admitted on the following substantial question of law:

(2.) HEARD and gone through the record.

(3.) THE ordinary classical requirement of adverse possession is that it should be nec vi nec clam nec precario. The possession required must be adequate in continuity, in publicity and in extent to show that it is possession adverse to the competitor.