LAJ DASS AND ORS. Vs. JETHU AND ORS.

JUDGEMENT

(1.) BY this order, I intend to dispose of two Regular Second Appeal Nos. 19 and 18 of 2010 as the common questions of law and facts are the same in both the appeals.

(2.) IT would be apt to refer few facts before addressing to the submissions of the learned counsel for the parties to the lis.

(3.) ANOTHER Civil Suit bearing No. 434 dated 10.9.1985 titled as "Laj Das & Sukhdev Das Versus Jethu son of Inder Das, proclaiming himself as Parkash Muni alleging Chela of Mehant Shankra Nand and Krishna Kumari and another for declaration to the effect that the plaintiffs Laj Das and Sukhdev Das and defendants Krishna Kumari and Surjit Kaur are owners in equal shares, i.e., 1/4th share each with all rights of Khal Path Bari Chah etc. appurtenant thereto of land measuring 77 kanals 16 marlas, as per entries made in the jamabandi for the year 1979 -80, situated at Village Latala, H.B. No. 378, Tehsil and District Ludhiana and for permanent injunction that the possession of the land of plaintiff Laj Das be not disturbed by defendant, namely, Jethu alias Parkash Muni in any manner as the land is being cultivated by Laj Das in the capacity of a tenant since Kharif 1982.