SHAKTI SINGH Vs. NASIB SINGH

JUDGEMENT

(1.) THE instant appeal is directed against the judgment and decree, rendered on 18.9.2002, in Civil Appeal No. 138 of 2000, by the learned District Judge, Una, District Una, H.P., whereby the learned First Appellate Court allowed the appeal, preferred by the appellant therein/respondent herein.

(2.) BRIEF facts of the case are that the plaintiffs/appellants instituted a suit for declaration to the effect that the land measuring 0 -19 -28 Hectares. Khweat No. 352 min Khatauni No. 844 Khasra No. Old 1609 and new 2347 to 2351 per Khatuani Bandobast for the year 1987 -1988 situated in village Hamboli, Tehsil Amb, District Una has been coming in possession of the plaintiff/appellants as hissedars owners after death of one Garkha S/o. Gurditta who was its owner and revenue records prepared under the orders of Land Reforms Officer, Amb, of 9.2.1988 are illegal wrong and for injunction restraining defendant from interfering in any manner in the suit land and in the alternative for possession and injunction restraining defendant from cutting tress, grass or raising construction.

(3.) ON the pleadings of the parties, the learned trial Court struck following issues inter -se the parties at contest: -