Raj Mohan Singh, J. - (1.) Plaintiffs are in second appeal against the concurrent judgments and decrees passed by the Courts below.
(2.) Plaintiffs filed a suit for declaration and possession in respect of suit land measuring 149 kanals 14 marlas situated in Pundri, Tehsil and District Kaithal. Plaintiffs alleged that the suit land was owned by Shamlat Thula Nathia Hasab Rasad Khewat.
(3.) The suit land was reserved for resting place for cattle and collection of water etc. No part of suit land was ever donated by the proprietors of Thula to defendant No. 1. Defendants No. 2 to 4 colluded with Shri Baleshawara Nand and filed a Civil Suit No. 351 of 1979 on 29.05.1979 titled as Dera Baba Guru Brahma Nand Vs. Lal Singh etc in the Court of Sub Judge, IInd Class, Kaithal in which defendant No. 1 had claimed the land on the basis of the donation by the owners of Thula.;