R.N. Gurtu, J. - (1.) THIS is a Defendants' appeal.
(2.) VILLAGE Sukna, Patti Rithagarh has an area of 303 15/16 Nalis Out of this, an area of 223 2/16 Nalis is 'Parat' (assessed) land and the remaining area of 80 13/16 Nalis is 'Beparat' (unassessed) land. At one time in the history of this village, one Gulab Singh became the sole khaikar of practically the entire area of 'parat land' with the exception of a very small area of which one Padi Mahta was the 'Sirtan'. So far as the 'beparat' (unassessed) land was concerned, it was recorded as "Gaon Sanjait Mawari" at that time. It appears that Gulab Singh, being a sole khaikar of the village, considered himself free to deal with his khaikari rights. He released half of his 'parat' (assessed) land in favour of Tilok Singh hissedar and that land became Tilok Singh's khudkasht. Gulab Singh also parted with his rights in another quarter of his 'parat land' in favour of one Prem Singh, this being done either directly or by the device of a release to and concurrence by the hissedars. In their turn, the hissedars created some khaikars of part of the 'parat land' which had been released to them by Gulab Singh.
(3.) THE entries so far as the 'parat land' was concerned, were made in favour of the several successors -in -interest of Gulab Singh. These are now represented by some of the Plaintiffs.;