KANTA DEVI Vs. DURGA SINGH

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 31.5.2007, delivered by a learned Single Judge of this Court, whereby he dismissed the petition filed by the present petitioner.

(2.) The facts necessary for disposal of the case are that prior to the enforcement of H. P. Tenancy and Land Reforms Act and Rules framed thereunder, the predecessor in interest of the petitioner was shown as tenant in land comprised in Khata- Khatauni No. 113/min/272, Khasra No. 674, measuring 4-12-0 bighas.

(3.) The petitioner then filed a civil suit that she has become owner of the suit land in view of the provisions of H. P. Tenancy and Land Reforms Act and the tenancy rights have vested in her w. e. f. 4.10.1975. The suit was partly decreed in favour of the petitioner and it was held that she was owner-in-possession of the suit land.