SRIBHAGWAN SINGH Vs. RAMBASI KUER

JUDGEMENT

(1.) This is an appeal under the Letters Patent, against the judgment of Mr. Justice Misra, affirming the judgment of the Court of appeal below, and dismissing the appeal of defendants 1 to 13, who were the principal defendants.

(2.) The only question for determination in the present appeal and, which has been canvassed at the bar, is the question of adverse possession.

(3.) For a proper appraisal and determination of this question, it is necessary to set out briefly the facts: