- (1.) The appellants filed a suit claiming himself to be -in possession of the suit property at Will under the land lordship of the proprietors of Jumla Mushtarqua Malkan Wa Deegar Haqdaran of village Kanulpur Khada Patti Mehtab over the agricultural land bearing Killa No.1(7-19) situated at Village Kabulpur Khadar. In support of their case they placed reliance on certain jamabandis in which their possession was shown as such.
(2.) Further submits that they are tenant in possession of the suit property for the last 25 years.
(3.) Admittedly in 1991, the land was entered in the name of Gram Panchayat and mutation was also sanctioned in its favour on which the appellants filed the present suit in 1996. The suit was contested by the Gram Panchayat. The appellants examined Maha Ram PW-1, Hari Singh PW-2 and appellant himself as PW-3. He also produced on record some documentary evidence as Goswara Patti Ex.P1, the list of owners Ex.P2, Jamabandi for the year 1976-77 Ex.P3, Jamabandi for the year 1991-92 Ex.P4 and Khasra Girdawari Ex.P.5 and Ex.P.6. Naresh Kataria was examined as PW4 and in rebuttal he also examined report Ex.PW4/15, Photographs EX.PW4/1 to Ex.PW4/7 and negatives Ex.PW4/8 to Ex.PW4/14.;