JAI BHAGWAN Vs. TEKA AND ORS.

JUDGEMENT

(1.) DELAY condoned.

(2.) UNSUCCESSFUL plaintiff has preferred this appeal feeling dis -satisfied against judgment and decree dated October 26, 2013 passed by Additional District Judge, Rohtak in Civil Appeal No. 60 of 2011/2012 captioned as 'Jai Bhagwan v. Teka & others', vide which, an appeal filed by plaintiff was dismissed whereby judgment and decree dated January 29, 2011 passed by learned trial court was affirmed.

(3.) IT is further case of plaintiff that Harke son of Nanak abandoned village Madina during his life time, whereas, Siria abandoned village Bibipur. Mutation of abandonment of deceased Siria was incorporated and sanctioned in favour of Harke qua his share in agriculture land situated in village Bibipur. But, corresponding entries relating to abandonment of Harke qua his share in agriculture land located at village Madina were not got effected due to some inadvertence, though, his abandonment was final.