BHAGIRATH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE plaintiff/appellant Bhagirath is aggrieved against the judgment dt. 24.05.1995 passed by the Board of Revenue, Ajmer allowing the second appeal preferred by defendant/respondent Bana Ram. The Board of Revenue dismissed the suit of the plaintiff filed for declaration of khatedari rights of the plaintiff and eviction of the defendant.

(3.) IN view of the above facts, it is clear that the defendant was in possession of the property since 1964 and thereafter, till the suit was filed and before that, the land was already recorded in the name of the Government and was allotted to the defendant vide order dt. 31.07.1965 and mutated in the name of the defendant vide order dt. 10.08.1967 and none of these orders were ever challenged by the original khatedar tenants.