AJIT SINGH Vs. UJJAL SINGH

JUDGEMENT

(1.) Defendants No.1 and 2 have filed the present regular second appeal against the judgement and decree passed by the learned Additional District Judge while reversing the judgement and decree passed by the learned Civil Judge (Junior Division), Rupnagar.

(2.) In the considered view of this Court, the following questions of law arise for determination:

(3.) It is the case of the plaintiff itself that Pritam Singh has two sons, namely Ujjal Singh and Ajit Singh and two daughters. Ujjal Singh is the plaintiff/respondent. It is the pleaded case of the plaintiff that Pritam Singh sold his ancestral Joint Hindu Family property through various sale deeds including sale deeds dated 05.06.1980 and 11.01.1984 (two in numbers). The plaintiff asserts that the suit property was purchased by Pritam Singh through the funds of Joint Hindu Family and the earnings of Joint Hindu Family Co-parcenary Property sold.