PARTAP SINGH Vs. ANAR DEI

JUDGEMENT

(1.) THIS regular second appeal stands filed under Section 100 of the Code of Civil Procedure. Concurrent findings of fact are challenged by the plaintiff.

(2.) PLAINTIFF (appellant herein) filed a suit for declaration claiming himself to be owner in possession, by way of adverse possession, of the suit land. The defendants (respondents herein) resisted the suit claiming themselves to be owners in possession of the entire suit land. Also plaintiff never remained in possession thereof.

(3.) TRIAL Court, in terms of judgment and decree dated 16.5.1995, passed in Civil Suit No. 162 of 1992, titled as Partap Singh vs. Smt. Anar Devi and others, dismissed the plaintiff's suit.