HARINDER SINGH AND OTHERS Vs. GURMINDER KAUR

JUDGEMENT

(1.) C.M.No.27116-CII of 2011 Requests for placing on record Annexure P6. The same is taken on record subject to all just exceptions. Application stands disposed of accordingly. C.M.No.25379-CII of 2011 Application is allowed subject to all just exceptions. Civil Revision No.6409 of 2011 Petitioners-defendants have invoked supervisory jurisdiction of this Court under Art. 227 of the Constitution of India for quashing of order dated 29.7.2011, Annexure P5, passed by learned Additional Civil Judge (Senior Division), Jagraon, in Civil Suit No.220 dated 26.10.2010.

(2.) I have heard learned counsel for the petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court.

(3.) Briefly stated, the present suit has been filed by respondent- plaintiff for a decree for joint possession as owner of the agricultural land, duly described in the heading of the plaint on the plea that transfer deed bearing Vasika No.2002 dated 10.9.2007 and Will dated 13.12.2006 as claimed by defendants, allegedly executed by late Randhir Singh is illegal, null and void. The dispute is regarding estate of Randhir Singh, father of respondent-plaintiff. Present petitioners are also other natural heirs of Randhir Singh and they are also claiming Will in their favour and also claiming rights in the property by virtue of transfer deed, allegedly executed by Randhir Singh in their favour.