GRAM PANCHAYAT, VILLAGE JOSHI CHAUHAN Vs. BAL KISHAN

JUDGEMENT

(1.) This regular second appeal is directed against the judgment and decree dated 31.1.2006, passed by the learned lower appellate Court, vide which suit filed by the plaintiff/respondents stands decreed.

(2.) The plaintiff/respondents filed a suit for declaration, claiming themselves to be the owners on the plea, that their occupancy tenancy rights matured into ownership.

(3.) The pleaded case of the plaintiff/respondents was, that they were in cultivating possession of the land measuring 34 Kanal -19 Maria situated in village Joshi Chauhan, Tehsil and District Sonepat for the last more than 60 years, through their predecessors-in-interest as tenant Basherah Parts Malkan Bila Meelkan under the appellant/defendant.