GRAM SABHA CHACHOWAL Vs. KARAM SINGH

JUDGEMENT

(1.) This is defendant's regular second appeal against the judgment and decree of the Additional District Judge, Jalandhar, whereby the appeal filed by the plaintiffs was accepted and so the suit of the plaintiffs was decreed as prayed for.

(2.) Briefly put, plaintiffs filed a suit against the Gram Panchayat restraining it from interfering in their possession as owner over the land measuring 43 Kanals, 9 Marlas situated in village Chachowal, Tehsil Nakodar, District Jalandhar. According to the plaintiff, their father Mehru was in possession of land as a co-sharer and on his death the land fell to the share of the plaintiffs who remained in cultivating possession of the same and this way the defendant had no right or title in the suit property.

(3.) The suit was resisted by the defendant who filed written statement. The defendant denied that the plaintiffs were in possession of the land in dispute as a co-sharer or had become owners of the same.