- (1.) This regular second appeal by defendant No.1 is directed against the judgment and decree dated 16.05.1986 passed by learned Sub Judge Ist Class, Panipat, whereby the suit for declaration and permanent injunction filed by respondent No.1/plaintiff has been decreed qua permanent injunction and dismissed qua declaration of ownership on the basis of adverse possession, as well as well against the judgment and decree dated 02.05.1987 passed by learned Additional District Judge, Karnal, whereby the appeal filed by appellant/defendant No.1 has been dismissed.
(2.) Respondent No.1/plaintiff has filed cross-objections challenging the judgment and decree dated 02.05.1987 whereby the learned Additional District Judge has dismissed cross-objections filed by respondent No.1/plaintiff, as well as judgment and decree dated 16.05.1986 passed by learned Sub Judge Ist Class whereby suit of plaintiff has been dismissed qua declaration declaring him owner of the suit property on the basis of adverse possession.
(3.) For convenience sake, reference to parties is being made as per their status in the civil suit. Before narrating the facts, it would be appropriate to reproduce the pedigree table showing the relationship of the parties, which reads as under: - Balram Chuni Raj Mal Munshi Makri Sham Singh Harphool Karam Surat (daughter) (deft. No.2) Singh Singh Singh (deft. No.3) (deft.4) (Pltf.) Bhujia Bharpai (widow) (daughter) (deft. No.5);