BALWANT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This regular second appeal has been preferred by the defendants- appellants against the judgement and decree passed by learned Additional District Judge, who in turn affirmed the judgement and decree passed by the learned Sub Judge(II), Mandi.

(2.) Shorn of all unnecessary details, the facts as are necessary for deciding the present appeal are that plaintiffs- respondents filed a suit basing their claim on the plea of partition and at the same time set up an alternative plea of adverse possession.

(3.) The defendants as obvious contested the suit. The learned trial court on 11.11.1993 framed the following issues:-