VISHNU BRAHMIN Vs. HARISH CHANDRA AND ORS.

JUDGEMENT

(1.) This second appeal under Sec. 100 CPC has been filed by the appellant-defendant (hereinafter to be referred to as 'the defendant') against the judgment and decree dtd. 1/11/2007 passed by Addl. District Judge, Laxmangarh, Distt. Alwar (hereinafter referred to as 'the appellate court') in Civil Appeal No. 2/2005, whereby it dismissed the appeal and affirmed the judgment and decree dtd. 16/12/2004 passed by the Civil Judge (S.D.) Laxmangarh (Alwar) (hereinafter referred to as 'the Trial Court').

(2.) Brief facts of the case are that the respondent-plaintiff (hereinafter referred to as 'the plaintiff') filed a suit against the defendants for recovery of possession of an open land (Baada), as described in para no. 1 of the plaint (hereinafter referred to as 'the disputed property').

(3.) The defendants filed the written statement stating therein that the disputed property was purchased by the defendant no. 1 through agreement dtd. 12/1/1998 from Chhote Lal Jogi.