L.N. Mittal, J. - (1.) DARIYA plaintiff having failed in both the courts below has filed the instant second appeal.
(2.) PLAINTIFF -appellant filed suit against defendant -respondent Gram Panchayat alleging that he plaintiff is in adverse possession of the suit property since May, 1987 and has, therefore, become its owner by adverse possession. The plaintiff claimed declaration to this effect. The defendant resisted the suit and denied that the plaintiff is owner of the suit land. It was pleaded that defendant Gram Panchayat is owner of the suit land being Shamlat Deh. It was denied that plaintiff is in adverse possession of the suit land. Plaintiff was alleged to be in illegal and unauthorised possession of the suit land. Various other pleas were also raised.
(3.) LEARNED Civil Judge (Junior Division), Sonepat vide judgment and decree dated 21.11.2008 dismissed plaintiff's suit. First appeal preferred by the plaintiff has also been dismissed by learned District Judge, Sonepat vide judgment and decree dated 8.5.2009. Feeling aggrieved, the plaintiff has preferred the instant second appeal.;