PIAR CHAND Vs. DEEPIKA AND OTHERS

JUDGEMENT

(1.) The plaintiff (petitioner herein), claiming himself to be owner, filed a suit for declaration, challenging revenue entries recorded to the contrary, in favour of defendants No. 1 to 3 (respondents No. 1 to 3 herein) to be null and void as also entry of date of birth of defendant No. 3, in the record maintained by the school, to be illegal.

(2.) The contesting defendants resisted the suit inter alia claiming themselves to have perfected the title by way of statutory provisions.

(3.) Based on the pleadings of the parties, trial court framed several issues, including the one relating to the said entry of date of birth.