(1.) The Plaintiffs in the present suit have prayed for the following reliefs:
(2.) The present suit was initially filed by Rajkumar Rajinder Singh son of late Raja Sir Padam Singh, who died during the pendency of the suit. The present Plaintiffs are the son, daughters and widow of the deceased Plaintiff Rajkumar Rajinder Singh.
(3.) The admitted facts of the case may be thus stated. The deceased Plaintiff Rajkumar Rajinder Singh was the second son of late Raja Padam Singh, the ex-ruler of the then Bushahr State. On 18.11.1964 he filed a suit, being Civil Suit No. 11 of 1967 before the Delhi High Court, which was then exercising jurisdiction over the areas forming the then Union Territory of Himachal Pradesh for a declaration of his proprietary rights in about 1720 acres of forest land situate in Khata Nos. 1 and 2, Khatauni Nos. 1 to 25 comprising of 106 plots, both measured and unmeasured, bearing khasra Nos. 1, 2, 6, 23, 30, 34, 44, 108, 218, 222, 309, 341, 409, 479, 606, 433, 241, 732/280, 736/394 and 728/402 of Chak Addu, Tehsil Rampur (as detailed in the jamabandi for the year 1960-61) of the then District Mahasu and now District Shimla, by tracing his title to the said land to a "Patta" executed by his father on 28.11.1942 and also to the order No. 5158 of the said date directing the corresponding changes in the mutation. In such suit Messrs. Chaudhary Gopal Singh and Company, forest contractors, was impleaded as proforma Defendant No. 3. However, no relief was claimed against it. The suit was partly decreed by a learned Single judge of the Delhi High Court on 6.4.1970. The Plaintiff was declared and held to be the owner of the land comprising of khasra Nos. 1, 2, 6, 23, 30, 34, 44, 108, 218, 222, 309, 341, 409, 479, 606, 4 and 33 out of the land in dispute. The claim of the Plaintiff with regard to the remaining land comprising of khasra Nos. 241, 732/280, 736/394 and 728/402 was declined. It was further directed that the declaration granted in favour of the Plaintiff "shall in no way affect the application of Section 27 of the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953, if that may otherwise be applicable to the Plaintiff's land.