SEHDEV KUMAR Vs. GRANT SAHIB DERA DEVI TALAB

JUDGEMENT

(1.) By this judgment, Regular Second Appeal Nos.3642, 3643 and 3661 of 2004 and Regular Second Appeal No.4408 of 2017 are being disposed of.

(2.) Dispute in the present case is with regard to validity of lease deeds executed by one late Sh. Harbhajan Dass as "Khidhmatgujar" (Obedient servant) of Dera Granth Sahib Dera Devi Talab, which is a religious institution, for a period of 99 years. These lease deeds were challenged by the plaintiff i.e. the religious institution on various grounds.

(3.) Both the Courts after appreciating the evidence available on the file decreed the suit filed by the plaintiffs. Hence defendants are in appeal.