KARANJIT SINGH Vs. JIWAN SINGH (DECEASED)

JUDGEMENT

(1.) The appellant is a plaintiff in a suit filed for grant of decree of declaration that the special power of attorney dtd. 12/12/1995 executed by his father-defendant No.l in favour of his another son (the brother of the plaintiff) is without authority and consequently, the sale deed executed by defendant No.2(Ujjagar Singh-the brother of the plaintiff) in favour of defendant No.3(wife of defendant No.2), is liable to be ignored. Before proceeding further, it will be appropriate to draw a family tree:-

(2.) The plaintiff, before shifting abroad, executed a general power of attorney on 20/6/1975, in favour of his father Sh. Jiwan Singh. The learned counsel representing the appellant has reproduced the relevant extract of the aforesaid attorney, correctness whereof is not disputed by the learned counsel representing the parties.

(3.) Hence, the same is extracted as under:-