FATEH SINGH Vs. RAJ KARAN

JUDGEMENT

(1.) INSTANT appeal is the culmination of a lis fought between appellant Fateh Singh and the respondents who are all sons of late Sh.Balwant Singh and it relates to land comprised in Khasra No.82/30, 82/31, 96/2, 96/3, 96/8, 96/9, 96/12, 62/15/2, 63/11/1, admeasuring 32 bigha and 16 biswa comprised in the revenue estate of village Khera Kalan. The lis commenced before the Revenue Assistant when an application was filed by the respondents on 22.7.1985 for correction of the Khasra Girdawari as also an Ejectment Application dated 24.10.1985 under Section 84 of the Delhi Land Reforms Act 1954 was filed.

(2.) NEEDLESS to state, proceedings under Section 84 of the Delhi Land Reforms Act 1954 relate to a claim made by the recorded bhoomidar of the land to eject a person in unlawful occupation of the land in question.

(3.) THE respondents denied any decree being passed against their father as alleged or a settlement and reiterated their stand in the ejectment petition and the application seeking correction in the Khasra Girdawari.