SUMER CHAND Vs. MUNNI LAL

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) FOR the reasons recorded in paragraph 14 of the judgment of the trial Court after analyzing the evidence on record, no interference is warranted in the present appeal.

(3.) THE argument of the appellant proceeds on the basis of observations found in paragraph 16 of the decision of the First Appellate Court. Assuming that the appellant may be justified in contending that it was unnecessary for the First Appellate Court to refer to the fact that no demarcation was done or that the appellant had, in fact, under the garb of entering upon his land, encroached upon the land belonging to the respondentsdefendants bearing khasra No. 383. Even so, the fact remains that both the Courts below have concurrently found, as of fact, that the appellant has failed to establish the factum of encroachment by defendants on 12th August, 2006.