JAGTU Vs. RULDU

JUDGEMENT

(1.) The present Regular Second Appeal was admitted on the following substantial questions of law:-

(2.) Precisely the facts giving rise to the present appeal can be stated thus. The land is comprised of Khasra No.1613/1, as per Jamabandi for the year 1990- 91, situated in Phati Natham Kothi Naggar, Tehsil and District Kullu, H.P., hereinafter to be referred as the "suit land".

(3.) The suit land is recorded in the ownership of the Provincial Government but in possession of respondent No.1 Ruldu, hereinafter to be referred as "the plaintiff".