VINOD K.SHARMA, J. - (1.) FOR the reasons stated in the application, the order dated 14.5.2007 is recalled and the case is restored to its original number.
(2.) THIS order will dispose of RSA Nos. 1890 and 1919 of 1984 arising out of the judgment and decree dated 5.4.1984 passed by the learned Additional District Judge, Hoshiarpur, vide which two appeals were consolidated and disposed of together. Kishan Chand appellant herein filed a suit for declaration to the effect that he was full owner in possession of 9 kanals 11 marlas of land comprised in Khasra Nos. 999, 1000, 1001 and 1002 and 1019 as described in the headnote of the plaint and the second suit was filed by Smt. Satya Devi, for possession of land measuring 11 kanals 1 marla. Kishan Chand alleged in his suit that the land measuring 9 kanals 11 marlas was purchased by his father in auction during the execution of the decree obtained by one Salig Ram against the ancestors of Smt. Satya Devi and Smt. Bhag Devi, defendants in the year 1928.
(3.) A sale certificate was obtained in this regard. It was claimed that since 1930, father of Kishan Chand and subsequently Kishan Chand himself has been in possession of the property as full and exclusive owner. In the alternative plea of adverse possession was also taken by Kishan Chand. However, in the cross suit filed by Smt. Satya Devi, her allegations were that Shri Kishan Chand, who was first claiming himself to be tenant of the suit land, forcibly took possession of the same.;