SUJAN SINGH Vs. KA5RAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is the first respondent in RSA No. 463 of 2013. The High Court by the impugned judgment has allowed the said appeal and dismissed Civil Suit No. 774 of 2003 filed by the appellant.

(3.) It would appear that the parties are joint owners of 52 kanal 4 marla of land. A suit was instituted by the appellant in respect of 10 kanal and 14 marla. He also instituted separate petition purporting to be under Sec. 111 of the Punjab Land Revenue Act, 1887 (hereinafter referred to as 'Act') in respect of 41 kanal and 10 marla of land. The proceedings came to be contested. The Assistant Collector before whom the petition in respect of agricultural land was filed decreed the revenue suit by its order dtd. 17/12/2003 and listed the matter for further proceedings.