PARKASH KAUR AND ORS Vs. RAJVIR SINGH

JUDGEMENT

(1.) This is second appeal by legal representatives of Gurdev Singh plaintiff No. 5 (since deceased).

(2.) Respondents No. 21 to 24 along with Gurdev Singh filed suit challenging order dated 08.10.1990 passed by Assistant Collector 1st Grade, (Tehsildar), Bathinda, regarding partition of the suit land. The said order was affirmed by appellate and revisional authorities vide orders dated 27.03.1991 passed by Collector, dated 27.09.1994 passed by Commissioner(Appeals) and dated 05.05.1998 passed by Financial Commissioner(Appeals-1). Said orders were also challenged in the suit.

(3.) The plaintiffs alleged that the Revenue Courts had no jurisdiction to partition the suit land because the same was abadi land falling within the municipal limits of Municipal Committee, Bathinda. The plaintiffs also sought permanent injunction restraining the defendants from dispossessing the plaintiffs from part of the suit land which is in their possession.