STATE OF HARYANA Vs. RAM KUMAR

JUDGEMENT

(1.) For convenience, parties herein are described as per recitals before the trial Court.

(2.) Having suffered concurrent adverse findings by the two Courts below, defendants-State of Haryana and others are in second appeal before this Court assailing the trial Court judgment and decree dtd. 6/5/2010, as upheld by learned First Appellate Court vide its judgment and decree dtd. 9/10/2012.

(3.) Briefly stated, facts as noticed by Courts below are that father of plaintiff Shri Puran purchased the land measuring 16 Kanals 5 Marlas from one Wazir Singh son of Sulakhan Singh, who was allotted land measuring 620 Kanals 9 Marlas situated at village Ratera on migration from Pakistan by the custodian department as per the Jamabandi for the year 1958-59 vide registered sale deed dtd. 20/7/1961. Necessary mutation no.1786 was sanctioned on 12/8/1961. It is pleaded that latest Khasra Girdawari establishing the possession of plaintiff along with ownership is also in favour of plaintiff. It is also stated that passbook qua the land in dispute, Fard Jamabandi for the year 1958-59, latest Jamabandi for the year 2002-03 also show the possession of plaintiff.