GANGA DEVI Vs. ROOPAN

JUDGEMENT

(1.) THIS is a Letters Patent appeal against a decision of the Chief Justice dismissing the appeal of the appellant.

(2.) BRIEFLY put the facts of the present appeal are as follows : -

(3.) THE plaintiff then went up in appeal to the Additional District Judge Jammu who affirmed the finding of the trial court and held that the suit being barred by Section 111 (A) (b) of the Land Revenue Act, was not maintainable. The plaintiff then filed a second appeal to this court which was heard by the learned Chief Justice who agreeing with the Additional District Judge dismissed the appeal.