SUKH RAM Vs. NARAIN DASS

JUDGEMENT

(1.) Brief facts, necessary for the adjudication of the present appeal are as under:-

(2.) The case was contested by the defendants on the ground that the plaintiff was not owner-in-possession of the suit land and revenue entries reflecting him as such were incorrect. As per the defendants, the suit land was taken by defendant No.1 from the plaintiff in the year 1974 by way of exchange in lieu of his land measuring 1 bigha, situated in Muhal Nag-Challa. As per the defendants, taking advantage of a General Power of Attorney, executed by the defendants in favour of the plaintiff, he (i.e. the plaintiff) transferred the land in favour of his son. In the alternative, the case of the defendants was that they had become owners-in-possession of suit land by way of adverse possession and they had also constructed a residential house over the suit land by spending more than Rs.8,00,000/- over the same.

(3.) On the basis of pleadings of parties, learned Trial Court framed the following issues:-