SHISH RAM Vs. THANDU

JUDGEMENT

(1.) THE present appeal has been filed by Shish Ram impugning the judgments of the Courts below vide which his prayer for declaration to the effect that he was owner in possession of the land measuring 17 bighas and 19 biswas had been declined.

(2.) THE appellant had filed a suit seeking a declaration to the effect that he along with his brother Ram Singh (impleased as proforma respondent in the present appeal) are the owners in possession of the land measuring 17 biswas and 19 bighas. This land had come to them from their father-Shri Raja Ram, who, in turn, had purchased it from one Dalip Singh. Respondent No. 1 had obtained a decree on 29.5.1970 from the Court of Assistant Collector Ist Grade, Bhiwani (for short, 'A.C. Ist Grade') by invoking the provisions of Section 8 of the Punjab Tenancy Act and had succeeded in establishing his occupancy rights before that Court.

(3.) I have heard learned counsel for the parties and carefully perused the record.