(1.) This appeal has been filed by Tek Chand defendant against the order of the District Judge, Gurgaon, dated August 10, 1976.
(2.) Briefly the facts are that Tek Chand filed two suits Nos. 625 of 1968 and 159 of 1971, against Gram Panchayat Dharampur, Tehsil and District Gurgaon, for declaration that he had become owner of the property in dispute on account of adverse possession. In one of the suits, land involved was 179 Kanals and 3 Marlas and in the other, 285 Kanals and 5 Marlas. After service of the defendant, Durga Sarpanch and Ram Kishan, Member Gram Panchayat, appeared on its behalf and admitted the claim of Tek Chand plaintiff. On the basis of the admission, a decree was passed in his favour.
(3.) Jagmal and eight others, landowners in the village where the land was situated, filed a suit against Tek Chand, Gram Panchayat Dharampur, Durga and Ram Kishan, from which the present proceedings have arisen for declaration that the decrees in suit Nos. 625 of 1968 and 159 of 1971, passed against Gram Panchayat, Dharampur, were illegal, null, void and inoperative and for permanent injunction restraining Tek Chand defendant from taking any action under the said decrees and getting his name entered in the revenue record on their basis.