DARSHAN SINGH,J - (1.) The present appeal has been preferred by the appellant-plaintiff against the judgment and decree dated 03.12.2014 passed by the learned Additional District Judge, Kurukshetra, vide which the appeal filed by him against the judgment and decree dated 26.02.2011, passed by the learned Additional Civil Judge (Sr. Division), Peohwa, has been dismissed.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Plaintiff-appellant has filed the suit for declaration to the effect that they are full owners in possession of the suit land measuring 31 Kanals 7 Marlas as detailed and described in the head note of the plaint situated in the revenue estate of village Urnai, Tehsil Pehowa, District Kurukshetra, by way of adverse possession of more than 12 years since the time of their father Babu Singh. They have also sought declaration that the judgment and decree dated 28.11.1984 passed by the learned Senior Sub Judge, Kurukshetra, the judgment and decree dated 23.02.1987 by the learned Additional District Judge, Kurukshetra, order dated 14.12.1999 passed by this Court, the judgment and decree dated 18.07.2000 passed by the learned Additional District Judge, Kurukshetra, judgment dated 03.08.2001 passed by this Court and consequent execution petitions are illegal, null and void, inoperative, in effective and not bindings on the rights of the plaintiff-appellant. He also sought the consequential relief of permanent injunction.;