DARGAHI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Litigation Before Commencement of Consolidation Proceedings

(2.) In the year 1887 a suit was filed by predecessors in interest of petitioners against then Zamindar which was decreed in terms of a compromise on 7/2/1887. It was accepted that 62 trees belongs to Nohar, predecessor-in-interest of petitioners.

(3.) In the year 1911, lots were prepared, wherein predecessors-in-interest of petitioners got 5/9 share, whereas predecessors-in-interest of respondents got 4/9 shares. Thereafter the village was brought under consolidation proceedings. A dispute still left, whether share was limited to number of trees or it has included the land also as well as its legal effect, if any.