DINA NATH Vs. KUBJAN DEVI

JUDGEMENT

(1.) Both these appeals are taken up together for hearing and disposal, as common questions of law and fact are involved.

(2.) Plaintiff Dina Nath (appellant herein) filed a suit for permanent prohibitory injunction, restraining defendant Smt. Kubjan Devi (respondent herein) from cutting trees over the suit land. Plaintiff claimed his possession and title. Defendant filed written statement, inter alia, taking several pleas/objections, setting up a claim of ownership of the suit land by way of adverse possession.

(3.) Trial Court, based on various pleadings of the parties, framed the following issues: