MAL SINGH Vs. DES RAJ AND OTHERS

JUDGEMENT

(1.) CM-5520-C-2017

(2.) This is the appeal filed by the plaintiff against the judgment of reversal.

(3.) Few facts are necessary. The plaintiffs filed the suit asserting their possession on the property detailed in the judgment measuring 48 kanals falling in the revenue estate of village Khasabad. It was pleaded that the property was owned by the Central Government in 1996-97 and the Central Government was shown to be in possession whereas it was being cultivated by the plaintiffs and defendants No. 3 and 4. Therefore, they approached the Tehsildar who visited the spot and corrected the khasra girdawri in favour of the plaintiffs and defendants No. 3 and 4 but defendants No. 1 and 2, who were influential, tried to dispossess them forcibly and proceedings under Section 107/151 Cr.P.C. were initiated.