GURBANCHAN SINGH Vs. PREM NATH

JUDGEMENT

(1.) This is an appeal against the judgment' and decree dated 15.10.1987 passed by the Additional District Judge, Ludhiana, who accepted the appeal of Prem Nath respondent and set aside the judgment and decree of the trial Court dated 13.12.1983, which decreed the suit of the plaintiff-appellant.

(2.) Gurbachan Singh, present appellant, filed a suit for declaration to the effect that he was owner in possession of the suit land measuring 24 kanals situated in the revenue estate of Sherpur Kalan, Tehsil and District Ludhiana and that he had been, cultivating the same since 1957 as owner 'Billa Lagan' and that the change in the entry of Khasra girdwari and jamabandi for the year 1973-74 and subsequent entries showing the cultivation of the plaintiff on payment of rent of Rs. 1,200/- was wrong, incorrect, void, illegal and not binding on the rights of the plaintiff and the same is liable to be rectified. The plaintiff also filed a suit for injunction restraining the defendant and interfering in his possession.

(3.) The suit was contested by the defendant on various pleas and the trial Court framed the following issues:-