SATYA DEVI Vs. RAGHUBIR SINGH

JUDGEMENT

(1.) This second appeal has been filed by the plaintiff. The parties, herein -after in this judgment, shall be referred to as plaintiff and defendants. The plaintiff filed the present suit seeking a decree for possession of the suit land claiming herself to be its owner.

(2.) It is stated that during the settlement operations the defendants in connivance with the settlement stafff got the revenue entries changed whereby they were shown in possession of the suit land and thereafter on the strength of these entries the defendants forcibly dispossessed the plaintiff.

(3.) Defendant No. 1 did not put in any contest though served for May 13. 1986. She was proceeded against exparte.