HAZURA SINGH Vs. JAGIR SINGH

JUDGEMENT

(1.) Partap Singh owned field Nos. 8477/592/1 and 8477/592/1 and 7478/594 total measuring 10 Kanals 11 Marlas adjoining the town of Moga. He vide registered sale deed dated 24th August, 1955 (due to typographical or clericial it mistake in the judgment of the Court below 24th August, 1975 is mentioned), sold 16 Marlas out of the aforesaid land to Jagir Singh and his wife Gurpal Kaur and delivered possession of the 16 Marlas to them. Since by then khasra Nos. had not formed part of the Municipal Area of the town of Moga, in consolidation for the land sold by Partap Singh, Khasra No. 966 was allotted. In the year 1976 Jagir Singh and Gurpal Kaur filed a civil suit to restrain 4 sons of Partap Singh from interferring in the peaceful possession of the hops which they had constructed in the year 1968 after obtaining sanction from the Municipal Committee and were let out to tenants. Out of our sons, only Hazura Singh contested the suit and the other three sons remained ex parte.

(2.) In 1977 Hazura Singh filed a suit against Jagir Singh and Gurpal our for declaration that he was owner in possession of Khasra Nos. 966 and 967, which were allotted by the Consolidation authorities for earlier two field numbers.

(3.) Both the suits were separately tried upto the evidence stage and thereafter or they were consolidated and evidence led in both the suits was to to be read for their decision.