BISHAMBER AND ORS. Vs. HARBANS LAL AND ORS.

JUDGEMENT

(1.) CR No. 4090 -CII of 2015

(2.) APPLICATION has been filed for placing on record Annexures P5 to P19 and from exemption from filing certified copies of Annexures P9, P12, P17 to P19, is allowed. Said documents are taken on record, subject to just exceptions, for the purpose of deciding the present revision petition. Office to tag the same at appropriate place.

(3.) LEAVING apart the observations of the Trial Court, a perusal of the plaint would go on to show that the amended suit for declaration was filed and the decree dated 01.06.2006 was challenged. The subsequent mutations sanctioned on the basis of the judgment by virtue of the amendment made earlier in par No. 2(a) was incorporated and the sale deeds dated 06.02.2008 in favour of Roshni Devi and Chhanno Devi, respondents No. 13 & 14, were also challenged. The said pleadings were specifically controverted by the said respondents, in their written statement, filed on 20.08.2009 and it was pleaded that they were absolute owners on the basis of the said sale deeds and were in possession of the land and cultivating the same after paying the costs of registration fees and drafting and were bone fide purchasers.