ASSA SINGH Vs. SHANTI PARSHAD

JUDGEMENT

(1.) Leave granted.

(2.) An application for Ejectment was filed by the Appellants and Proforma Respondents 2 to 21 for ejectment of Respondent No. 1 on the ground of non- payment of rent. The application was filed under the Punjab Security of Land Tenures Act, 1953 hereinafter referred to as 'the Act'. The application was allowed by the Assistant Collector 1st Grade, Ferozepur by Order dated 13.09.1972. The appeal filed by the first respondent before the Collector, Ferozepur under Section 24 of 'the Act' was dismissed vide order dated 04.09.1973. The Commissioner by order dated 04.02.1974 on revision filed by the first respondent recommended to the Financial Commissioner, Punjab for setting aside the order leaving the parties to seek relief through the Civil Court. This reference was disallowed and the revision petition of the first respondent was dismissed by the Commissioner, Punjab vide his order dated 22.08.1974. The review filed by the first respondent was dismissed. The first respondent instituted a Suit wherein the relief sought as noted in the judgment of the Trial Court is:

(3.) The Trial Court, by Judgment dated 18.11.1978, decreed the Suit. The Appeal carried by the appellants before the 1st Additional District Judge, Ferozepur, was dismissed. By the impugned Decree and Judgment, the Regular Second Appeal No. 1777 of 1981, has been dismissed.