BIRDAJI Vs. DHANNA

JUDGEMENT

(1.) PLAINTIFF has come up in second appeal feeling aggrieved by the judgments and decrees of the Courts below directing his suit for declaration of title and recovery of possession over a piece of land to be dismissed. The two Courts below have found that not only the plaintiff has failed in proving his title to the suit property but also that the defendant has succeeded in proving his adverse possession over the suit property extending over the statutory period so as to extinguish the title of the plaintiff and vest the same in the defendant.

(2.) THIS Court admitted the appeal for hearing parties on the following singular substantial question of law: - -