STATE OF PUNJAB Vs. PARAMJIT SINGH

JUDGEMENT

(1.) The appellants State of Punjab and others have come up in this regular second appeal thereby challenging the judgment and decree dated 14.05.2018 of the Court of learned Additional Civil Judge (Senior Division), Jalalabad (West), Ferozepur decreeing the suit of the plaintiff (now respondents) and upheld by the Court of learned District Judge, Fazilka which vide impugned findings dated 18.11.2019 dismissed the appeal of the State and upheld the findings of the learned trial Court.

(2.) Upon hearing Mr. C.L. Pawar, Senior Deputy Advocate General, Punjab representing the appellants and perusal of the records.

(3.) The undisputed facts are that land bearing khasra Nos.508/1 (0-13) and 508/2 (2-10) detailed in the suit is owned by the plaintiffs who all claim to be co-sharers and in cultivating possession of the same. The present appellants (then defendants) carved out a metalled road through this land without either acquiring the same under the law or paying any compensation in lieu of it. The plaintiffs filed a suit which was decreed and which findings were upheld by the learned first appellate Court.