GURUSHARAN SHARMA, J. - (1.) PLAINTIFF is appellant. Her suit for declaration of title and recovery of possession over suit land, described in Schedule to the plaint was decreed. The said decree was modified by the Court of Appeal below and suit was decreed in part only. Hence, plaintiff has filed present (second appeal challenging the said part of the impugned decree, whereby trial Courts decree in her favour was set aside.
(2.) ADMITTEDLY , Kumar Kashinath Singh and Kumar Shri Nath Singh defendants 5 and 6 were recorded tenant of the suit land. According to plaintiff, both of them separated by way of family arrangement and suit land was exclusively allotted to defendant No. 6, who subsequently, by registered sale deed dated 6.9.1969. Ext. 2, transferred it to him.
(3.) ALL of a sudden, on 3.11.1971 defendants looted his crops raised over the suit land, for which criminal proceedings were instituted.;