SHAM LAL Vs. HAKAM SINGH

JUDGEMENT

(1.) CIVIL Suit No. 167/86 instituted on 26. 8. 1986 by Hukam Singh, Prem Singh and Jagir Singh, respondents herein, against Sham Lal and five others, appellants herein, for a decree of declaration to the effect that the land described in para No. 5 of the plaint and shown red in the site plan attached with the plaint vested in the proprietory body of the village and that gift-deed dated 12. 4. 1982 was illegal and void and was not binding on their rights and further for a decree of permanent injunction thereby restraining the defendants from interfering in their possession over the suit land was decreed with regard to declaration but the relief of permanent injunction was declined.

(2.) DEFENDANTS preferred Civil Appeal No. 285 on 27. 2. 1989. The plaintiffs filed cross-objections. The appeal and the cross objections were dismissed by Additional District Judge, Chandigarh vide his judgment and decree dated 11. 9. 1991.

(3.) IT have seen the pleadings in the suit, the evidence adduced by the parties in the suit and judgment of both the Courts below.