GRAM PANCHAYAT VILLAGE MANDKOL Vs. RAM RATTAN

JUDGEMENT

(1.) Suit for declaration filed by plaintiffs Ram Rattan and another (respondents herein) was dismissed by the trial Court vide judgment and decree dtd. 6/9/2016. However, the appeal filed by the said plaintiffs was partly allowed by the ld. District Judge, Palwal vide judgment dtd. 1/8/2017 by holding that they were entitled to the declaration to the extent that they are in possession of the suit property, and that their names are liable to be incorporated in the Revenue Record in the column of possession. However, the relief seeking declaration that they were owners of the suit property and entries in the revenue record in their name in the column of ownership were liable to be rectified, was declined.

(2.) Against the aforesaid reversal, defendant i.e. Gram Panchayat Village Mandkol (appellant herein) has filed this appeal.

(3.) Trial Court record was called. The same has been perused. In order to avoid confusion, parties shall be referred as per their status before the Trial Court.