SIS RAM Vs. LALLU SINGH

JUDGEMENT

(1.) This order shall dispose of preliminary issue framed on 4th August, 2005 "Whether the suit of the plaintiff is barred under Section 185 of Delhi Land Reforms Act, 1954 as contended by the defendants' OPD"

(2.) The brief facts to adjudicate this issue are that the plaintiffs who are the legal heirs of late Shri Mam Raj son of Shri Chet Ram are in joint possession of abadi land forming part of Khasra No.429 measuring 18 biswas (900 sq.yards) situated in Village Mauzpur, Delhi as recorded co-sharer/bhumidar to the extent of 1/3rd share.

(3.) Another 1/3rd share in the said land originally belonged to Shri Khem Chand son of Shri Ram Prashad as a co-sharer/bhumidar and after his death about 25 years ago, the rights in 1/3rd share devolved upon his two sons Revti and Ram Saroop. Shri Revti also died about 12 years back and his rights have devolved upon defendant Nos.16 to 18 as his legal representatives and the rights of Shri Ram Saroop who also expired about 10 years back have devolved upon defendant No.19 and 20.