SUKHPAL SINGH ETC Vs. CHUHAR SINGH ETC

JUDGEMENT

(1.) This is a plaintiff's appeal and has been directed against the judgment and decree dated 29.9.1998, passed by the Court of Additional District Judge, Faridkot who affirmed the judgment and decree of the trial Court and dismissed the appeal.

(2.) Sukhpal Singh, Amartpal Kaur and Naginder Singh, plaintiffs, filed a suit for declaration that they along with defendant No. 4 Jagjit Singh, are the owners of the land measuring 10 Kanals 5 Marlas as mentioned in the head note of the plaint.

(3.) The suit was contested by the defendants. The parties went to trial on the following issues :-