- (1.) Suit filed by Nirmal Singh -- respondent no.1 and his brother Sohan Singh (since deceased and represented by proforma respondents no.2 to 5 as his legal representatives) was decreed vide judgment dated 30.08.1995 (Annexure P-2) in terms of compromise (Annexure P-1) arrived at between the parties. According to the compromise, plaintiff no.1 Nirmal Singh was given 08 kanals land and plaintiff no.2 Sohan Singh was given 05 kanals land, whereas defendants no.1 and 2 (petitioners herein) were held to be owners of the remaining suit land.
(2.) In the judgment and consequent decree, it was mentioned that plaintiffs have got 08 kanals and 05 kanals land out of 113 kanals land situated in Village Laroi.
(3.) Application (Annexure P-3) was moved for correction of the aforesaid judgment and decree dated 30.08.1995 alleging that 13 kanals land given to the plaintiffs was out of land situated in both villages i.e. Village Laroi and Village Jallowal and not only in Village Laroi. Necessary correction of judgment and decree was accordingly sought. The said application was allowed vide order dated 27.04.1999 (Annexure P-4) passed by the trial court, which is under challenge in the instant revision petition filed by defendants no.1 and 2 under Article 227 of the Constitution of India.;