KARNAIL SINGH Vs. J&K SPECIAL TRIBUNAL

JUDGEMENT

(1.) The petitioner-Karnail Singh and respondent No.4-Mst. Savitri are in litigation for the last more than 35 years over land measuring 8 kanals comprised in Khasra No. 331 min situated in Village Panjore of Tehsil, Jammu. The facts leading to the litigation may be stated thus:-

(2.) The owner of the land appears to have sold part of the land to respondent No.4 vide Sale Deed dated 12.10.1964 registered on 12.10.1964. She, therefore, acquired all those rights in the land purchased by her that Jagan Nath possessed therein.

(3.) The period indicated in 'Mustajri-_ama' for the beneficiaries to retain possession of the land expired in the year 1973. The petitioner and the legal representatives of Inder Singh, who died meanwhile, did not, however, hand over the possession of the land to the owners. The dispute between the petitioner and respondent No.4 pertains only to 8 kanals of land because there appears to have been some compromise between the owners and those in possession of rest of the land.