LEKH RAJ Vs. KARNAL IMPROVEMENT TRUST

JUDGEMENT

(1.) BY this order, I purpose to dispose of six Civil Revisions bearing No. 644 of 2001 (Lekh Raj v. Karnal Improvement Trust and another), 645 of 2001 (Lekh Raj v. Karnal Improvement Trust and another), 648 of 2001 (Lekh Raj v. Karnal Improvement Trust and another), 649 of 2001 (Lekh Raj v. Brij Lal and another) 650 of 2001 (Lekh Raj v. Brij Lal and another) and 652 of 2001 (Lekh Raj v. Brij Lal and another), which arise out of common order dated 28.2.2000 passed by the Additional District Judge, Karnal.

(2.) BRIEFLY stated, the facts are that Brij Lal filed Civil Suit No. 187/1988 (433/1997) for declaration against Karnal Improvement Trust and his son, Lekh Raj, that he is entitled to allotment of two shops in Scheme No. 49 framed by the Improvement Trust instead of half shop site allotted to him, on the averments that he took on lease a vacant site from Shri Ram Lila Sabha, Karnal, in the year 1949-1950 and constructed seven shops abutting railway road, Karnal, out of which one shop was kept by him for himself, one was allowed to be kept by his son and remaining shops were let out to various tenants.

(3.) THE Improvement Trust and Lekh Raj contested the abovesaid suit and filed written statements. Consequently, various issues were framed.