SURESH SINGH Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) This second appeal preferred by defendant No.1 was admitted for hearing on 7/7/2015 by formulating the following substantial question of law:-

(3.) The suit land bearing Khasra No.310/1 area 0.06 acre was earlier held by one Chitrabhan Singh. It is the case of the plaintiffs that Chitrabhan Singh, father of defendants No.1 to 7, sold the suit property to original plaintiff-Ramashankar Singh (who died during pendency of the suit in the year 1956) on payment of â " 50 by delivering the possession and he thereupon constructed the house and residing therein. Thereafter, defendant No.1 on his behalf and on behalf of others executed the document (Ex.P-8) on 18/4/62 acknowledging the sale made by his father, but thereafter vide Ex.P-1 defendant No.1 got his name mutated on 11/4/89 necessitating for filing the suit for permanent injunction restraining the defendants from interfering with his possession.