- (1.) Plaintiffs who were successful in the trial court but have been non-suited by the lower appellate court have filed this second appeal.
(2.) Plaintiffs alleged that they are proprietors in the village. Suit land measuring 39 kanals 14 marlas was given by proprietors of the village to Banarsi Dass for cultivation on account of 'Kar-Begar'. Banarsi Dass was blacksmith and used to repair agricultural implements of the villagers and in lieu of said services, the suit land was given to Banarsi Dass for cultivation. Banarsi Dass died issueless. His wife pre-deceased him.
(3.) Consequently, the suit land reverted to proprietors of the village.;