NARESH KUMAR Vs. RAJINDER SINGH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE two Courts below have concurrently found that the appellant has failed to prove that the agreement, dated 26th April, 1982, was an out and out sale in his favour.

(3.) THE second question that was dealt with by the First Appellate Court at the instance of the appellant is whether the appellant had proved adverse possession. Even this contention stands answered in the discussion found in paragraph 16 of the judgment under appeal. The Court has noted that the sale deed in favour of the respondent, dated 27th November, 1995, was brought on record in the previous suit between the parties on 15th December, 1995. The appellant did not take necessary steps much less to file suit for specific performance of agreement, dated 26th April, 1982, executed in his favour and the plea of adverse possession was taken only in August, 2007.