SMT KELA Vs. JAHANGIR SINGH

JUDGEMENT

(1.) Heard Sri K.M. Garg, learned counsel for petitioners and Sri Syed Ashraf Ali, learned counsel for respondent no.1.

(2.) In the present case, contesting original respondent has filed a Suit under Sec. 229-B of U.P.Z.A. and L.R. Act, 1950 (for short "Act of 1950") against original Petitioners-1 and 2 for declaration that he was a co-tenure holder in suit property with defendants. The Suit was dismissed vide order dtd. 23/6/1970. In said Suit, following 5 issues were framed :-

(3.) Issues No. 3, 4 and 5 were not pressed and only issues no. 1 and 2 were decided. For reference, relevant part thereof is quoted below :-