RAJPAL SINGH Vs. SURINDER KAUR

JUDGEMENT

(1.) SHRI Rajpal Singh claiming himself to be adopted son of Shri Gurbachan Singh, resident of village Sanghol, Tehsil Samrala, District Ludhiana, has filed the present Regular Second Appeal and it has been directed against the judgment and decree dated 23.10.1999 passed by the Court of Additional District Judge, Fatehgarh Sahib who affirmed the judgment and decree dated 3.1.1995, passed by the Court of Additional Senior Sub Judge, Fatehgarh Sahib who dismissed the suit of the plaintiff-appellant as prayed for.

(2.) RAJPAL Singh, present appellant, filed a suit for declaration to the effect that he was the owner of the land measuring 129 Kanals 7 Marlas, situated in village Sanghol and one house as detailed in the head note of the plaint.

(3.) NOTICE of the suit was given to the defendants who filed a joint written statement and they took a preliminary objection that plaintiff is not in possession of the suit property; that suit is not maintainable; and that plaintiff has no locus standi to file the suit.