TARSEM SINGH Vs. PRITPAL SINGH

JUDGEMENT

(1.) I have heard learned counsel for the parties.

(2.) The dispute in this case is that the respondents have filed a suit challenging the alienation of the suit property in favour of the petitioner who claim himself to be the bona fide purchaser of the same. The respondents claim that initially the property belongs to one Smt. Gurjit Kaur who was their mother and who expired on 19.11.2003. The plaintiffs-respondents were residing abroad and they had come to perform the last rites of their mother. Defendant no.1 namely Amar Singh allegedly set up a Will executed by Gurjit Kaur in his favour and on the strength of that Will claimed ownership and right to alienate the property. They did so in favour of the petitioner.

(3.) The petitioner is aggrieved by the directions given by the learned Trial Court regarding the retraint from alienating the suit property and from removing the trees which findings have been supported by the learned counsel for the respondents.