AIR 1918 LAHORE 265 ::(1918) Pun LR(149) 21 ::1918 Punj WR 43 ::(1918) 44 Ind Cas 31

Lahore High Court

Hon'ble Judge(s): Chevis, Shadi Lal , JJ

Limitation Act (9 of 1908) , S.23— Land entered as shamilat deh in Settlements of 1856, 1868 and 1891-92-In 1893 entry changed as shamilat of taraf Bedi-Defendants contending that it was done on admission of plaintiff who sued for declaration that he was owner of share of village shamilat land - Compensation money granted in 1911 taken by Bedi defendants-Previous entries being in plaintiff's favour his admission simply meant that Bedis should continue to manage land-Action of Bedis in 1911 in taking compensation money held fresh invasion of plaintiff's rights. In a suit for a declaration to the effect that the plaintiffs were the owners of a certain share of the village shamilat land, it appeared that the land in suit was entered as shamilat deh in the Settlements of 1856, 1868 and 1891-92. But in 1893 the entry was changed and the land was shown as shamilat of taraf Bedi-one of the three tarafa in the village, the plaintiffs' taraf being known as taraf Vedi-in consequence, as was urged on behalf of the Bedi defendants, of an admission made by the plaintiffs or their ancestors in that year. It appeared further that portions of the land having been acquired by the Government in 1906 and again in 1911 the compensation money was taken by the Bedis on the last occasion; Held: (1) that the old entries being all in plaintiffs' favour the admission o....