BHAGTU Vs. WAZIR MOTI RAM

JUDGEMENT

(1.) The only question for determination before the Board in these two appeals is whether the reaps, are the proprietors of 752 kanals, 11 raarlas of land in Khewat no. 1 and 119 kanals 15 marlas of land in Khewat No. 7/1 of village Sarsoah, Tehail Ramnagac in the province of Jammu.

(2.) THE reaps, claim proprietary right under a grant dated Baieakh 1, 1949, made by Raja Ram Singh in favour of Wazir Mohar Singb, the ancestor of reaps. Alternatively they claim right under an order of His Highness dated Har 3, 1974 and under a decree of revenue Ct. dated Poh 23, 1986.

(3.) THE trial Ct. in both cases have found in favour of the aplts. and in one case the Dist. J. also affd. that finding in appeal. But the H. C. in a second appeal is one case and in a first appeal in another, has come to an opposite conclusion and it has, therefore, become neoegaary for the Board to examine the controversy afresh and to come to its own independent findings.