Hon'Ble Alok Kumar Verma vs Smt
2022 Latest Caselaw 2633 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      24.08.2022                        FA No.157 of 2022
                                         Hon'ble Alok Kumar Verma, J.

The present First Appeal has been filed against the judgment and decree dated 12.07.2022, passed by the IVth Senior Civil Judge, Dehradun in Original Suit No.326 of 2010, "Jabbar Singh & Others vs. Smt. Basanti Devi & Others", whereby the said suit has been decreed for declaration and correction in the revenue records and direction has been issued to record the name of the plaintiffs in the revenue records in place of the defendants/appellants.

Heard Mr. I.P. Kohli, the learned counsel for the appellants.

The learned counsel for the appellants submitted that the Civil Court has no jurisdiction to try the said original suit for declaration of the title regarding the agricultural property. He further submitted that actually, the appellants-defendants are the owner of the property-in-question and their name were recorded in the revenue records.

Admit.

Issue notice to the respondents. Steps to be taken within a week. List this case on 17.10.2022. In the facts and circumstances of the case, the effect and operation of the impugned judgment and decree dated 12.07.2022 are stayed till the next date of listing.

(Alok Kumar Verma, J.) 24.08.2022

Neha