SMT. MANJEET KAUR, W/O SHRI UJAGAR SINGH, S/O SHRI RATTANU, Vs. SHRI GITA RAM, S/O SHRI HARI SINGH, S/O RELU,

JUDGEMENT

(1.) THIS is the defendants' regular second appeal filed under Section 100 of the Code of Civil Procedure. Civil Suit No. 291/1 of 1995, titled Gita Ram and another v. Manjeet Kaur and ors. stands decreed in terms of judgment dated 24.12.1999 passed by Sub Judge, Nalagarh, District Solan, to the following effect: -

(2.) PLAINTIFFS filed a suit for possession with respect to the land encroached by the defendants, which was resisted by the defendants inter alia on the ground that they have become owners thereof, by virtue of adverse possession. On the basis of pleadings, Trial Court framed the following issues: -

(3.) WHETHER the suit is barred by limitation? OPD