TULSI RAM Vs. PRABH DAYAL

JUDGEMENT

(1.) Defendant Tulsi Ram (appellant herein) has filed the present appeal under the provisions of Section 100 of the Code of Civil Procedure, assailing the judgment and decree dated 20.11.2014, passed by the learned Additional District Judge (I), Mandi, Himachal Pradesh (Camp at Sundernagar), in Civil Appeal No.5 of 2013, titled as Tulsi Ram v. Prabh Dayal, whereby judgment and decree dated 31.10.2012, passed by the Civil Judge (Senior Division), Court No.1, Sundernagar, District Mandi, Himachal Pradesh, in Civil Suit No.184/2003, titled as Prabh Dayal v. Tulsi Ram, stands affirmed.

(2.) With respect to the suit land, plaintiff Prabh Dayal (respondent herein) filed a suit for possession against defendant Tulsi Ram. Plaintiff alleged dispossession from the suit land, whereas defendant claimed possession on the basis of agreement of sale executed by original owner Raghu. Alternatively, possession was sought to be protected on the plea of adverse possession.

(3.) On the pleadings of the parties, trial Court framed the following issues: