PRITAM SINGH Vs. HARI RAM

JUDGEMENT

(1.) Present second appeal has been filed by the plaintiffs against the judgment and decree dtd. 17/3/2001 passed by the learned Additional District Judge, Jagadhri.

(2.) Briefly stated the facts are that the plaintiffs had filed a suit for declaration to the effect that plaintiffs are owners in possession in equal shares of 1/3rd share in the land as described in the head note of the plaint; and for permanent injunction restraining the defendants not to receive the enhanced compensation of 1/3rd share of the plaintiffs, beyond their share, with respect to the suit land, now in the reference proceedings pending before the Land Acquisition Collector; and also for mandatory injunction directing the defendants to hand over the compensation money to the extent of the plaintiffs 1/3rd share which they received from the Land Acquisition Officer as per evidence; and also for declaring Mutations No. 118, 36, 137 and 138 as null and void and not binding upon the plaintiffs to the extent of share of the plaintiffs.

(3.) Vide judgment and decree dtd. 4/3/1999, the learned Civil Judge (Junior Division), Jagadhri had decreed the suit of the plaintiffs in toto and directed as follows: -