JAISHI RAM SON OF ISHAR Vs. SATISH KUMAR

JUDGEMENT

(1.) THIS appeal is directed against judgment, decree dated 19.9.2001 passed by learned Additional District Judge, Una in Civil Whether reporters of Local Papers may be allowed to see the Judgment ? yes Appeal No. 504/2000/95 setting aside judgment, decree dated 24.2.1995 passed by learned Sub Judge 1st Class, Amb in Case No. 406/88 whereby the suit was decreed.

(2.) THE facts, in brief, are that Jaisi Ram appellant had filed a suit for declaration with consequential relief of permanent prohibitory injunction against Sunko, predecessor-in-interest of respondents No. 1(a) to 1(d), 2 and respondent No.3 Sat Pal. Sunko died, his legal representatives Roshan Lal and Mehar Chand were brought on record. Roshan Lal also died, his legal representatives respondents 1(a) to 1(d) were brought on record. The parties in this judgment are referred to plaintiff and defendants.

(3.) THE further case of the plaintiff is that old khasra numbers of the suit land were Khasra Nos. 131, 132 and was in possession of Isher Dass, father of plaintiff alongwith other land as tenant. The plaintiff succeeded his father and came into possession of the suit land earlier as tenant and lateron as owner on coming into force of H.P.Tenancy and Land Reforms Act, 1974. The defendants threatened to interfere in the possession of the plaintiff, who obtained revenue record and came to know that the names of defendants are also entered alongwith plaintiff in the revenue record. The entries in favour of the defendants are wrong and incorrect. The defendants never occupied the suit land in any manner, they have no right, title or interest over the suit land. The defendants on the basis of wrong revenue entries have threatened to take forcible possession of the suit land. In these circumstances, the suit was filed.