RAM PIARI Vs. GURDITTA

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENTS / plaintiffs filed a suit for declaration that the entries in the revenue record, regarding land comprised in Khewat Nos. 86 and 87, per Jamabandi for the year 1990-91, pertaining to village Dial, Mauza Har, Tehsil Dehra, District Kangra, reflecting the shares of the plaintiffs and the defendants, were not correct and that the shares of the parties, i.e. the plaintiffs and the defendants, in the aforesaid two Khatas were actually different from those recorded in the said Jamabandi.

(3.) THE trial Court framed various issues and ultimately concluded that the suit was within time and that the shares of the parties had been correctly recorded. Consequently the suit was decreed and the shares of the parties were ordered to be corrected in the revenue papers, as follows:-