SAVITRI DEVI Vs. GODAVARI DEVI

JUDGEMENT

(1.) Challenge in this LPA is to the judgment dated12.12.2000 passed by the writ court in OWP No. 1027/88 whereby the order passed by the Respondent No. 2- J&K Special Tribunal Jammu came to be set-aside, hereinafterfor short referred to as impugned judgment.

(2.) During the pendency of the appeal, Karnail Singh Respondent died and his legal heirs were brought on record vide order dated 23.8.2002.BRIEF FACTS:

(3.) Jagan Nath S/o Fangni R/o Panjore Tehsil Jammu executed a document 'Deed of Mustajri' for a period of 20years in favour of Inder Singh S/o Kirpal Singh and Karnail Singh S/o Budhi Singh Rs/o Dubta Tehsil Jammu in lieu of Rs. 1000/- which was received by Jagan Nath inadvance. After completing 20 years of Mustajri, Inder Singh and Karnail Singh had to return the possession of the land to Jagan Nath.