BABU RAM Vs. MANSO

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENT Manso, hereinafter called plaintiff, filed a suit for declaration that she was joint owner in possession to the extent of half share in the suit property and that the mutation attested in the year 1982 in favour of the appellants-defendants in respect of her half share in the suit property was illegal and void, as the said mutation had been sanctioned behind her back and on the basis of misrepresentation of the appellants-defendants.

(3.) APPELLANTS -defendants contested the suit. They denied that Manso, respondent-plaintiff, was the wife of Dalipo. In the alternative, they took the plea that they had acquired title to respondent-plaintiff's share in the joint property by way of adverse possession, because they had been in exclusive possession of the entire suit property after the death of Dalipo and their possession was open, continuous and hostile.