BACHAN KAUR Vs. SUKHDEV SINGH

JUDGEMENT

(1.) This order will dispose of RSA No. 71 of 1982 and RSA No. 169 of 1982 as they arise out of a common judgment passed by the Court below in Suit No. 25 of 1979 filed by the respondent and suit No. 27 of 1979 filed by the appellants.

(2.) The suit filed by the respondents-plaintiffs on the ground that the suit property was allotted to the plaintiffs in consolidation proceedings and that they had a right to get possession thereof.

(3.) The Courts below found that the suit was filed on 17.1.1979 though the order of allotment was dated 11.5.1961 and the appellate order was dated 25.10.1961 and the said orders were never given effect to as entries in jamabandis for the years 1963-64, 1969-70 and 1974-75 continued in favour of the defendants and for the first time on 27.3.1979, entries in the revenue record were made in favour of the plaintiffs after the filing of the suit.