ARAGE Vs. DAMMU

JUDGEMENT

(1.) APPELLANTS aggrieved by judgment and decree passed by both the Courts below by which their suit was dismissed, have filed present appeal. This appeal was admitted on 7.2.1990 on following substantial questions of law :

(2.) THE learned counsel for appellants submits that the Court below has ignored sale deed (Ex. P-1) and the khasra entries which were filed by the appellants in the trial Court. Father of appellants Bharose was the owner or the suit land and after his death, appellants and their sisters succeeded the aforesaid land. The Court below erred in dismissing the suit of the appellants.

(3.) LEARNED counselfor appellants submits that this land was purchased by Bharose and after his death, it was mutated in the names of appellants. The Court below erred in not considering these facts in the case.