TARA SINGH Vs. HAZARA SINGH

JUDGEMENT

(1.) This is a plaintiffs' appeal against an appellate decree of District Judge G.C. Bahal, dated the 10th of May, 1951 varying the decree of the trial Court who dismissed the plaintiffs' suit.

(2.) The following pedigree-table will show the relationship of the plaintiffs and also the basis of their claim :-

(3.) The disputants in the present case are the landlords and their tenants shown in the pedigree-table. The last holder of the occupancy tenancy was Dula Singh. On his death on the 13th May, 1946 disputes arose between the landlords and the tenants and ultimately in the Revenue Department a mutation was made in favour of the landlords and the tenants brought this suit for declaration that they were entitled to the land left by Dula Singh which was 68 Kanals 11 Marlas in area.