SHEEL KUMAR Vs. PREM SINGH

JUDGEMENT

(1.) The respondent No. 1/ plaintiff filed a suit before the trial Court of Sub-Judge, Jammu, seeking declaration to the effect that sale deed executed on 12-1-1989 between the defendants be declared null and void. The plaintiff/respondent No. 1 submitted that he was an occupancy tenant of a plot of land comprised under Khasra No. 1747 measuring 14' x 18' situate at village Khoud, Tehsil Akhnoor. The suit was contested by the present petitioner/defendant and issues were framed by the trial Court. One of the issues framed by the trial Court was "whether the suit is not triable by this Court because of operation of Agrarian Reforms Act? OPD". The trial Court decided this issue in favour of the plaintiff/respondent No. 1 and held that jurisdiction of the Civil Court was not ousted."

(2.) I have heard learned counsel for the parties and gone through the record. It will be profitable to reproduce certain provisions of the Agrarian Reforms Act.

(3.) Section 19 lays down the powers of Revenue Officers.