VIDYA DEVI Vs. RAM LAL

JUDGEMENT

(1.) THE defendant/appellant has filed this appeal against the concurrent findings of fact recorded by the learned Courts below. The facts of the case may be noticed as follows: -

(2.) IN replication, the plaintiff controverted the allegations of the written statement and re -asserted the averments contended in the plaint. The learned trial Court vide orders dated 27.4.94, 1.12.94 and 9.12.94 framed the following issues: -

(3.) WHETHER the defendant has become owner of suit land by adverse possession? OPD