ASA RAM, ETC Vs. MEHAR SINGH, ETC

JUDGEMENT

(1.) This order will dispose of three miscellaneous applications Nos. 2362-C, 3352-C and 3351-C of 1971 and also the Regular First Appeal No. 323 of 1971.

(2.) In August, 1970 Mehar Singh and 21 others, residents of village Pyarewal, District Ambala, brought a suit against Asa Ram and 58 others of the same village, for a declaration that the land in dispute, being Shamilat deh had vested in the Panchayat under the Punjab Village Common Lands (Regulation) Act, 1961, and as such was not partible.

(3.) After contest, the suit was decreed with costs by the trial Court on 28th June, 1971.