SAVINDAR KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE present appeal arises from the judgment and decree dated 26.4.1995 passed by learned Additional District Judge, No. 1, Sri Ganganagar whereby he confirmed the judgment and decree dated 8.2.1993 passed by the learned Civil Judge, Sri Karanpur in Original Civil Suit No. 95 of 1989.

(2.) NARRATION of brief facts leading upto filing of the present appeal are necessary to appreciate the question involved for consideration.

(3.) IT is clearly mentioned in paragraph 6 of the plaint that the plaintiff -appellant applied to the Chief Engineer Irrigation, Government of Rajasthan, Jaipur under the Rules governing the Supply of Canal Water for Fruit Gardens in the Gang Canal Water Area in the year 1970 upon which officials of the Irrigation Department made enquiries and recommendations under the said Rules. Plaintiffs grove is registered at serial No. 6 in the grove property register maintained in the office of 'H' distributory of Gang Canal respondent No. 4 for supply of additional water to her grove.