BHARTU Vs. DEWANA AND ANOTHER

JUDGEMENT

(1.) The appeal here pertains to a 10 marlas plot No. 381 comprised in Khewat No. 476, Khatauni No. 542 in village Pega, district Jind.

(2.) It was the case of the plaintiff that he was a non-proprietor in possession of the plot at the commencement of the Punjab Village Common Lands (Regulation) Act, 1961 and by virtue of the provisions thereof, he became its owner. It was also pleaded that this plot has been reserved for him during consolidation. Plaintiff went on to allege that he had been forcibly dispossessed by the defendants and consequently sought a decree for possession.

(3.) The defendants denied the plaintiff's allegations regarding his ownership of the plot and also put forth the plea that he had never been in possession thereof. Possession, they claimed, had been with them since the time of their forefathers.