TSERING NARBOO Vs. TASHI PHUNCHOK

JUDGEMENT

(1.) A civil suit came to be filed by the appellant before the District Judge, Leh seeking declaration to the effect that the plaintiff and the defendants are co -sharers, co -sharers and in joint possession of land comprising in Khasra No. 698, 701, 1184, 1185, 1408, Khewat No. 111 situated at Skurbucan, Leh. Further declaration was sought that the appellant is owner in possession of land measuring 1 Kanal 4 Marlas, comprising in Khewat No. 111, Khasra No. 1410 situate at Skurbuchan, Leh on account of adverse possession claiming against the respondents for over 30 years.

(2.) ALONGWITH the suit an application for temporary injunction restraining defendant/ respondent No.1 from interfering with the peaceful possession of land under Khewat No. 111, Khasra No. 1410 measuring 1 Kanal 4 Marlas was filed.

(3.) THE defendants in their written statement denied the title of the plaintiff over the suit land as a co -sharer on the ground that he was not the son of Late Tundup Namgial. They have also denied the plaintiffs possession over the suit land as claimed by him.