PURAN SINGH Vs. RAM LOK

JUDGEMENT

(1.) THIS appeal has been filed by Puran Singh, defendant 1, against the judgment and decree of the Additional District Judge, Ropar, dated 31st Aug. , 1970.

(2.) BRIEFLY, the case of the plaintiffs is that Thakar son of Ram Ditta was the owner of the land and after his death, it was inherited by his widow Smt. Karmi defendant as a life tenant. She sold the property to Puran defendant, vide registered sale deed dated 12th June, 1944, for a sum of Rs. 4,000/ -. It is alleged that the sale was without consideration and legal necessity. It is further alleged that after the sale of the property, she contracted Karewa with one Prita and, therefore, lost her right in the property. Consequently, a suit for possession was filed by the plaintiffs who are members of the proprietary body of the village under O. I, R. 8, C. P. C.

(3.) PURAN Singh defendant contested the suit and inter alia pleaded that the property was not inherited by Smt. Karmi from her husband, that the sale was for consideration and legal necessity and that she had not contracted Karewa. Some other plea were also raised but they do not survive in the appeal.