(1.) Plaintiff No. 1 has preferred this appeal against judgment and decree of both the Courts below.
(2.) Plaintiff No. 1 along-with performa respondent Nos. 6 to 9 filed a suit for declaration with consequential relief of permanent injunction. Parties to the suit belong to the same family. Pedigree table as provided in para No. 1 of the plaint is reproduced below: <div align="center">Mange Ram</div> <div align="center"> I </div> <div align="center"> - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - </div> <div align="center">I I I I </div> <div align="center"> Smt.Bhani Girwar Hawa Singh Bhim Singh </div> <div align="center"> wd/o I (plaintiff No.1) 1 </div> <div align="center"> (deft No.5) I 1 </div> <div align="center"> 1 1 <div align="center"> 1 1 </div> </div> <dl> <dt> <div align="center"> <div align="center"> 1 1 <div align="center"> - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - </div> </div> </div> </dt> <dd> </dd> <dt> <div align="center"> <div align="center"> <div align="center"> I I I I 1 </div> </div> </div> </dt> <dd> </dd> <dt> <div align="center"> <div align="center"> <div align="center"> 1 </div> </div> </div> </dt> <dd> <div align="center"> <div align="center"> <div align="center">Daya Nand Sri Bhagwan Naresh Honu Ram 1 </div> </div> </div> </dd> <dt> </dt> <dd> <div align="center"> <div align="center"> <div align="center"> Defendant. Defendant Defendant Defendant 1 </div> </div> </div> <div align="center"> No.1. No.2 No.3 No.4 1 </div> </dd> <dd> <div align="center"> -- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ------------------------------- </div> <div align="center"> I I I I </div> <div align="center"> Smt.Om Pati Bijender Pawan Poonam </div> </dd> <dd> </dd> <dt> <div align="center"> widow Plaff.2 Plaff.3 Plaff.4 </div> </dt> <dd> <div align="center">plaintiff 5 </div> </dd> <dt> <div align="center"></div> </dt> </dl>
(3.) Plaintiff No. 1. and performa respondents have challenged judgment and decree passed in Civil Suit No. 1086 of 17.11.1995 titled as Daya Nand v. Bhani, primarily on the ground that property in dispute is ancestral which could not have been transferred by Bhani by way of a decree in favour of defendant No. 1. Daya Nand.