LAWS(P&H)-1973-9-2

HAKAM SINGH Vs. JASWANT SINGH

Decided On September 06, 1973
HAKAM SINGH Appellant
V/S
JASWANT SINGH Respondents

JUDGEMENT

(1.) IN order to appreciate the controversy raised be fore me, some salient features of the case may be noticed which are as follows:-

(2.) ON the discovery of this fact, Jaswant Singh and Pritam Singh filed a fresh suit on 14th January, 1970, for possession of the said land measuring 8 Kanlas. Hakam Singh filed written statement on 20th May, 1970. The plaintiffs were directed to file replication on 17th June, 1970. Instead of filing replication, the suit was got dismissed.

(3.) THEREAFTER the present application was filed on behalf of Jaswant Singh and Pritam Singh minors under Sections 151, 152 and 153 of the Code of Civil Procedure, praying for the amendment of the decree passed in his favour in which Killa No. 4 of rectangle 34 was omitted.