KESHO DASS Vs. LOCHAN SINGH

JUDGEMENT

(1.) Defendant No.1 (Ch. Kesho Dass) (since expired and now being represented by legal representatives) has preferred the instant appeal against the judgment and decree dtd. 24/1/1990 passed by the Court of learned Addl. District Judge, Gurdaspur allowing the appeal filed by the plaintiff (Lochan Singh) against the judgment and decree dtd. 29/7/1988 passed by the Court of learned Addl. Senior Sub-Judge, Pathankot, vide which the suit filed by the plaintiff for declaration and possession by redemption was dismissed, thereby decreeing the said suit.

(2.) For the sake of convenience and clarity, parties shall be referred to as per their original status.

(3.) Ch. Kesho Dass, as noticed by the first appellate Court, was a big landlord and essentially an influential person of the area. The issue pertains to 227 kanals 3 marlas of land (fully described in the plaint) situated in Village Daulatpur, Tehsil Pathankot, District Gurdaspur (at the relevant time Pathankot was in District Gurdaspur) (hereinafter referred to as the 'suit land').