PARAMJIT SINGH Vs. MAGHAR SINGH

JUDGEMENT

(1.) The Petitioner is aggrieved by the order dated 13.9.2010 by which his objections have been dismissed.

(2.) The father of the Petitioner faced proceedings in a suit for specific performance initiated by the Respondent and while allowing the prayer of the Respondent, the suit was decreed in the following terms:

(3.) The Petitioner filed an appeal against the said order which was dismissed with the marginal modification in the decree passed by the Trial Court. The Appellate Court observed while confirming the judgment and decree of the learned Trial Court that "the sale deed of the suit land executed in favour of the Plaintiff in pursuance of the decree under appeal shall be subject to the rights of the co-sharers at the time of final partition and also that it shall not affect the rights in the suit of Kartar Kaur wife of the Defendant who is co-sharer in the suit land to the extent of half share. The decree-sheet be prepared accordingly.