INIRAWATI Vs. SURAT SINGH AND ORS.

JUDGEMENT

(1.) Dal Singh and others had filed a suit for declaration that sale deed dated 14.9.2000 and agreement to sell dated 29.7.1994 and judgment and decree dated 27.10.1999 passed in civil Suit No. 9/3.6.1998 instituted on 14.6.1995 were null and void and not binding on the rights of the Plaintiffs and proforma Defendants. The suit filed by the Plaintiffs was dismissed by the Additional Civil Judge (Sr. Divn.) Safidon vide judgment and decree dated 9.8.2007. In appeal, the said judgment and decree were upheld by the Additional District Judge, Jind vide judgment and decree dated 29.7.2010. Hence, the present appeal by proforma Defendant No. 3.

(2.) Brief facts of the case, as noticed by the Additional District Judge in para Nos. 3 and 4 of the impugned judgment, are as under:

(3.) On the pleadings of the parties, following issues were framed by the trial Court: