SURAT SINGH Vs. GRAM PANCHAYAT OF VILLAGE GUMAR

JUDGEMENT

(1.) Present Regular Second Appeal (RSA) has been filed by the defendant (appellant herein) against the concurrent finding of decreetal of suit by the Courts below, which was filed by the Gram Panchayat.

(2.) Plaintiff - Gram Panchayat (respondent herein) filed a suit for declaration, to the effect that judgment & decree dtd. 11/4/1990, passed in Civil Suit bearing No.301 of 1988, by the Court of learned Senior Sub Judge, Sonipat, are wrong, void and illegal and for consequential relief of permanent injunction, restraining the defendant from dispossessing the plaintiff from the land comprised in Khewat No.21/22 (old No.390), Khata No.21 (old No.488), Rectangle and Killa No.45/1 min South (Gair Mumkin Gora), situated within the revenue estate of village Gumar, Tehsil Ganaur, District Sonipat.

(3.) After inviting all the required pleadings from the respective parties, learned Trial Court, vide order dtd. 1/8/2012, framed the following seven issues:-