PARKASH AND OTHERS Vs. KALE RAM

JUDGEMENT

(1.) This order shall dispose of the above mentioned two appeals bearing Nos. 1473 and 2622 of 1989 arising out of the same acquisition.

(2.) R.F.A. No. 2622 of 1989 has been filed by Kale Ram, who claimed himself to be the power of attorney holder of the owners of land. The power of attorney was executed on 6.6.1962 (registered on 7.6.1962) which, according to the counsel for the appellants, is irrevocable in nature.

(3.) The appellants in R.F.A. No. 1473 of 1989 are the recorded owners of the land who had executed the power of attorney in favour of Kale Ram regarding the land in dispute on 6.6.1962 after taking a sum of Rs. 80,000/- which, according to them, was revoked on 21.1.1985.