BUTA Vs. KAKA

JUDGEMENT

(1.) IN this case, which was instituted in the Court of Munsiff R. S. Pura and decreed by him as well as by the District Judge Jammu by means of their orders dated 31 -5 -1965 and 30 -11 -1966 respectively this second appeal was preferred in this court, which was decided by his Lordship, the Honble Chief Justice Wazir on 3rd of March 1967. His Lordship was pleased to remit two issues to the trial court and these issues run as under : -

(2.) ACT and they will be liable to be dispossessed.

(3.) THE trial court then recorded some evidence and made a report against the appellants. The District Judge sent the record of this case to this court without making any comment on the report of the trial court. Later his Lordship Chief Justice wazir again on 25 -12 -1967 directed the District Judge to record his finding on the report of the Munsiff. The District Judge ultimately by his order dated 10 -1 -1968 Concurred with the finding of the trial court. The case was again sent to this court and has been placed before me.