SAMPURAN SINGH Vs. RAJINDER SINGH

JUDGEMENT

(1.) This order of mine shall dispose of one regular second appeal bearing No.RSA No.1465 of 1992 titled as "Sampuran Singh (deceased) through LRs and others V/s Rajinder Singh (deceased) through LRs and others", arising out of the decreetal of the suit for possession by way of redemption filed by the respondents-plaintiffs, affirmed in appeal and the criminal petition bearing CRM-M No.16746 of 1996 titled as "Ravinder Singh Sandhu V/s Gurmit Singh and others", for taking the action against the defendants, appellants in RSA No.1465 of 1992, under Sec. 340 of the Code of Criminal Procedure, alleging to have made an attempt to erase the figure '1' from figure '12', from the original record of the office of Sub- Registrar, to make the expiry of the redemption of the original mortgage from 12 years to 2 years.

(2.) The case has a chequered history. In order to appreciate, it would be in the fitness of the things to give the brief preface of the matter and the events occurred before that.

(3.) Bhag Singh, Dashondhi, Nawab and Saqi, were the original mortgagors of land measuring 159 Kanals 9 marlas, 168 kanals 2 marlas and 160 kanals 6 marlas (hereinafter referred to as "A", "B" and "C" respectively), created the mortgage with possession of the aforesaid land, vide three mortgage deeds dtd. 19/5/1943, in favour of Bachittar Singh, (now dead) represented by the Legal Representatives. Out of three parcels of land, lands mentioned in "A", some portion of "B" i.e. 151 kanals 1 marla out of 168 kanals 2 marlas and "C", were sold on 1/5/1944, 21/5/1944 and 3/5/1944, respectively. Post consolidation, the area of the land and allotment of the kewat numbers, as per the pleadings are as under: