GURDIP SINGH Vs. BACHAN SINGH

JUDGEMENT

(1.) At the request of the learned counsel for the petitioner civil revision has been taken up today for hearing.

(2.) This revision petition is directed against order dated March 18, 1989, by Sub Judge 1 Class, Amritsar, rejecting application filed under Order 1 Rule 10 of the Code of Civil Procedure on behalf of Gurdip Singh and others, present petitioners.

(3.) Bachan Singh son of Gian Singh filed a suit for declaration that he is owner in possession of the suit land on the basis of a Will dated January, 2, 1988 executed by his father Gian Singh, with consequential relief restraining Smt. Vido and Smt. Soma daughters of Gian Singh from alienating the property in dispute. Harnam Singh and others were also impleaded as parties. The trial Court rejected application of Gurdip Singh and others on the ground that the sale deed executed in their favour by Smt. Vido and Smt. Soma had not been registered and they had acquired no right, title or interest in the suit land.