PRABHJOT SINGH Vs. COL RETD HARGOBIND SINGH

JUDGEMENT

(1.) By this common judgment, above said six petitions are being disposed of, since common question of law and facts are involved in these petitions.

(2.) Brief facts are that, Col. Hargobind Singh Major, respondent herein (plaintiff in the trial court) through his attorney Smt. Parminder Kaur (his wife), filed a suit for declaration and permanent injunction against Prabhjot Singh Major, Balbir Singh Major and Hargursharan Singh Major, on the ground that he is recorded as land holder cultivator having transferrable rights of the cultivated land plot No. 1/5, area 32 bighas, 11 biswa, 12 biswansis, Gatha no.4 area 12 Biswa, Gatha No.5 area 13 Biswa, Gatha No.9/1, area 2 Bighas, Gatha 22/55 area 6 Biswa, 8 Biswansis, Gatha No. 1/67, Area 1 bigha 4 biswa, total numbers 6, total area 37 bighas, 7 biswa, rent 229 rupees 45 paise per year situated in village Bihta, Bilaspur, District Rampur.

(3.) It is further stated that he transferred area of 9 Bighas, 12 Biswa out of Gatha No. 1/5 Rent Rs. 60/- per year to Kumari Amrinder Kaur, his daughter. It is further averred that his name is entered in the records, as land holder cultivator having transferable rights of the cultivated land, Plot No. 1/5, Area 5.813 hec. Gatha no. 4 area 152 hec. Gatha no. 5 Area 164 hec. Gatha no. 9/1 area 506 hec. Gatha no. 22/55 area. 081 hec., Gatha 1/67 area 34 hec., total numbers is 6, total area 7.020, rent Rs.169.45 p per year and is in actual possession.