RAJWANT SINGH Vs. BRAHMI DEVI

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) A preliminary decree was passed for partition of 5 Marlas area, bearing Khasra No.1042, in a suit instituted by respondents No. 1 to 6. That decree was affirmed right up to the stage of the second appeal. Thereafter, respondents No. 1 to 6 applied for the passing of final decree, in terms of the preliminary decree. The trial Court appointed one Tehsildar, as Local Commissioner, to demarcate the area of Khasra No.1042, which was the subject matter of partition, and to submit a proposal regarding partition by metes and bounds, as per the shares of the parties declared in the preliminary decree. The Local Commissioner submitted his report and on the basis of that report trial Court passed the final decree. That decree was challenged by the present appellants-defendants by filing appeal in the court of District Judge. During the pendency of the appeal, the appellants- defendants made an application that the dimensions (Karu Kaan) of an adjoining Khasra number, i.e. Khasra No. 1039, had not been correctly noticed by the Local Commission and that after the submission of the report by the Local Commissioner and during the pendency of the appeal before the District Judge consolidation process had started in the revenue estate concerned and in the course of that process the Consolidation Authorities had corrected the dimensions (Karu Kaans) of the aforesaid Khasra number (1039). The appellants wanted to place on record the copy of the order of the Consolidation Officer correcting the Karu Kaans of said Khasra number, i.e. 1039. Reply to that application was filed by the respondents-plaintiffs. The Court ordered that the application would be disposed of at the time of the hearing of the appeal.

(3.) THE main contention raised by the learned counsel for the appellants-defendants is that on account of the Local Commissioner having not carried out the demarcation by taking into account the correct Karu Kaans of Khasra No.1039, the identity of the subject matter of the partition, i.e. Khasra No.1042, cannot be said to have been correctly established on the spot. He says that in case the learned District Judge had heard the parties on the application for additional evidence, it would have certainly ordered the appointment of a fresh Local Commissioner for demarcation of Khasra No.1042 by taking into account the correct Karu Kaans of Khasra No.1039.