KARNAIL SINGH Vs. LRS OF JOGENDER SINGH

JUDGEMENT

(1.) The present writ petition is directed against a common order dated 27.09.2019, passed by the Board of Revenue, Ajmer in separate appeals preferred by the petitioners and respondents against the judgment and order dated 25.07.2017, passed by the Revenue Appellate Authority, Hanumangarh.

(2.) Succinctly stated. the facts appertain are that the petitioners- plaintiffs filed a suit under Section 88 of the Rajasthan Tenancy Act, 1955 (hereinafter referred to as 'the Act') inter alia seeking correction in the revenue record. The suit, so filed, was decreed in favour of the petitioners by the Sub Divisional Officer, Tibbi, vide its order dated 31.12.2003.

(3.) The respondents Nos. 1 to 5, herein, being aggrieved by the order dated 31.12.2003, preferred an appeal against the judgment and decree aforesaid, which was registered as Appeal No. 03/2004/223.