JAI RAM SAH Vs. VIRENDRA SINGH AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the appellant. Learned Counsel for the respondents is also present.

(2.) The defendant in the suit is the appellant in the present appeal against the judgment and decree of affirmance.

(3.) The suit was filed by the plaintiff praying for declaration of title and recovery of possession over the suit land. The defendant denied the assertion of the plaintiff and came out with a case that he had earlier purchased some land from the plaintiff and thereafter as the area was deficient for construction of a house he took over possession of the suit land. The defendant also claimed to have acquired title on the basis of adverse possession. It was the further case of the defendant that he also applied for grant of parcha under Bihar Privileged Persons Homestead Tenancy Act (hereinafter referred to as "the Act") and the same was granted.