HARNEK SINGH AND ANR Vs. BHAGO

JUDGEMENT

(1.) This Regular Second Appeal by the defendants is directed against the judgment and decree dated 20.3.1984 passed by the Additional District Judge, Sangrur (hereinafter described as 'the first appellate Court') vide which judgment and decree dated 16.5.1983 of the Sub Judge Ist Class, Sunam (referred to hereinafter as 'the trial Court') were set aside and the suit of the plaintiff-respondent was decreed.

(2.) The plaintiff had filed the suit against the defendants for possession of the land measuring 0-80-94 hectares as detailed in the headnote of the plaint on the ground that she had been dispossessed forcibly by them about 2-1/2 years ago.

(3.) The defendants took up the plea that they were rightful owner in possession of the suit property on the basis of a registered sale deed dated 27.10.1977 and that they had purchased this land for a total consideration of Rs. 14,000/- from the husband of the plaintiff. They pleaded that they were protected under Section 41 of the Transfer of Property Act, 1882 (for short, 'the Act'). They further pleaded that the mutation had been sanctioned by the Assistant Collector Ist Grade in their favour.