BARU RAM Vs. BALDEVA

JUDGEMENT

(1.) Sepoy Dhanna Ram filed a suit against Gram Sabha, Kheri Naru through its Sarpanch in respect of the disputed land and the suit was decreed on the statement made by the Sarpanch admitting his claim.

(2.) Baldeva, one of the land-owners in village Kheri Naru has filed suit for declaration that the decree dated 1.8.1974 passed in favour of Sepoy Dhanna Ram is null and void, and in fact the Panchayat is the owner of the land, on the ground that the Sarpanch had no authority to make a statement detrimental to the interest of the Gram Panchayat.

(3.) In their written statements, the defendants in addition to other grounds, took up a plea that the jurisdiction of the Civil Court is barred under the Punjab Village Common Lands (Regulation) Act, 1961 . The following issue was framed by the trial Court : Whether the Civil Court has jurisdiction in the present suit ?