CHUHAR SINGH LACHHMAN Vs. RAGHBIR SINGH

JUDGEMENT

(1.) In village Balachaur Co-operative Society Patti Darapur Shikoh, hereinafter called the plaintiff-Society, was formed on 24-8-1930, for the maintenance and preservation of the shamilat belonging to that Patti. In this connection copy of the proceedings of the meeting held on 24-8-1930, Ex. D. 7, may be seen.

(2.) On 21-10-1942. the plaintiff-Society Passed resolution authorising Shri Rattan Chand to institute a suit for the possession of an open site against Co-operative Society Patti Balachaur, hereinafter called the defendant-Society, Pursuant to that resolution. Civil Suit No. 674 of 1942 was instituted by the plaintiff-Society on 1111- 1942.

(3.) In Civil Suit No. 874 of 1942 the dispute between the parties was settled by judgment of the High Court, Ex. D. 4, passed on 28-3-1946.