RAM PARSHAD Vs. GRAM PANCHAYAT BATA

JUDGEMENT

(1.) Plaintiff-Ram Parshad has filed the instant second appeal having remained unsuccessful in both the Courts below.

(2.) Plaintiff filed suit against Gram Panchayat, Bata (Respondent-Defendant) seeking declaration that Plaintiff is owner in possession of the suit land measuring 23 kanals 10 marlas and revenue entries depicting the Defendant as owner thereof are liable to be corrected in favour of the Plaintiff. Permanent injunction restraining the Defendant from dispossessing the Plaintiff from the suit land was also claimed.

(3.) Plaintiff's case is that vide judgment and decree dated 10.02.1964, the Plaintiff was declared to be owner in possession of the suit land. On its basis, mutation No. 665 was also sanctioned in favour of the Plaintiff and since then Plaintiff is absolute owner in possession of the suit land, but in the subsquent jamabandis, Defendant has been recorded to be owner of the suit land.