SURJAN Vs. HARI SINGH

JUDGEMENT

(1.) This will dispose of Civil Revisions 464 of 1992, 2472 of 1988 as also Civil Misc. No. 6297-CII of 1993 filed in Civil Revision No. 464 of 1992.

(2.) The proceedings out of which these Civil Revisions have arisen are nothing but the abuse of the process of the Court.

(3.) The dispute between the parties started in the year 1968. When Hari Singh and Inder Singh (Respondent No. 1 and 2 herein) filed Civil Suit No. 17 of 1968 for possession of land measuring 224 Kanal 11 Marlas situated in village Alewa against the petitioners and the proforma respondents (hereinafter referred to as the defendants) or their predecessors-in-interest. Similarly, Baru and others filed Civil Suit No. 470 of 1970 for possession of land against the respondents. Both the suits were consolidated. In civil suit No. 470 of 1940 land involved was nearly 67 Kanal 2 Marlas. Both the suits were decreed on 25. 3. 1972. Defendants preferred two appeals, No. 126/3 and 127/3 of 1973. Both the appeals were dismissed by the Additional District Judge, Jind on 5. 4. 1977. Two regular second appeals preferred in this Court were dismissed. Special Leave Petition was dismissed on 1. 5. 1986.