DALBIR SINGH @ BALBIR SINGH Vs. ANOKH SINGH

JUDGEMENT

(1.) FOR the reasons recorded, C.M is allowed and delay of 29 days in filing the appeal is condoned. This appeal has been filed against concurrent judgments of the Courts below dismissing the suit of the appellants primarily on the ground that the matter in dispute was covered by the provisions of Section 50 of the Punjab Tenancy Act, 1887 (for short "the Act").

(2.) DASTI notice issued to the respondent has been received back with the report that he has refused to receive the same. In the circumstances, the respondent is proceeded against exparte.

(3.) SECTION 77 of the Act reads as follows :-