RAJINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal has been filed by the Plaintiffs whereby they have challenged the judgement and decree dated 20.12.1994 passed by the Learned Additional District Judge, Una who partly allowed the appeal of the Plaintiffs and modified the judgement and decree passed by the Learned Sub Judge 1st Class, Court No. 1, Amb, District Una dated 31.5.1991.

(2.) THIS appeal was admitted on the following substantial questions of law:

(3.) THE case of the Plaintiffs was that Plaintiff No. 1 Barkat Ali was granted 48 kanals of land in Khasra No. 1214 min; Plaintiff No. 2 Vijay Kumar was allotted 60 kanals of land in khasra No. 1214 min and 50 kanals of land in Khasra No. 1213 and his brother Rajinder Kumar was allotted 102 kanals of land in Khasra No. 1233. The Plaintiffs claimed that they entered into possession of the suit land on 15.5.1973 and reclaimed the same after putting a lot of labour and after spending huge amount of time, labour and money. The possession of the Plaintiffs was reflected in the revenue record during crop inspection in the year 1974.