RAM CHAND Vs. MALLU

JUDGEMENT

(1.) THIS Regular Second Appeal has been filed by Ram Chand, defendant No. 1 against the judgment and decree dated 30.4.1979, passed by the Addl. Distt. Judge, Hisar, whereby the appeal filed by the plaintiff was partly allowed, judgment and decree dated 8.2.1979, passed by the trial Court were modified and the suit of the plaintiff was decreed, declaring the plaintiff to be owner to the extent of 82 kanals 1 marla in the total land measuring 205 kanals 11 marlas, instead of being the owner to the extent of 71 kanals 3 marlas, out of the aforesaid total land measuring 205 kanals 11 marlas, as decreed by the trial Court.

(2.) THE facts in brief are that Mallu, plaintiff (respondent No. 1) filed a suit for declaration that the entries made in the jamabandis were incorrect and required correction with regard to the share in the total land owned by the plaintiff and the other defendants. The said suit was contested by defendant No. 1 Ram Chand. Various issues were framed including issue No. 1 with regard to the ownership of the parties in the total land and the shares held by them.

(3.) I have heard the learned counsel for the parties and have gone through the record carefully.