LASHKAR SINGH Vs. RAWAL SINGH

JUDGEMENT

(1.) This is plaintiff's regular second appeal. The dispute relates to the estate of Karam Singh son of Sh. Uttam Singh. A pedigree-table, for facility of reference, is given as under :- The plaintiffs filed a suit for declaration to the effect that the plaintiffs and defendant No. 2 are the owners in possession of the land, the details of which have been given in the head note of the plaint and that Karam Singh (deceased) had no right to gift half share of the land in suit to defendants Nos. 3 to 5 and the same is illegal, void, ultra vires and of no effect as against the rights of the plaintiffs. It was also alleged in the suit that their uncle Karam Singh was the owner of half share of the suit land whereas plaintiffs along with Rawal Singh defendant No. 1 were owners of the other half share. It was alleged that Karam Singh had made an oral gift of his half share in the land in favour of the plaintiffs and Rawal Singh defendant No. 1 in equal shares in the year 1954 and thus Karam Singh was not competent to make the gift of his half share of the said land to defendants Nos. 3 to 5 (minor sons of defendant No. 2).

(2.) During the pendency of the suit, Karam Singh died on 16-6-1973. Defendants Nos. 2 to 5 contested the suit, denied any oral gift made in favour of the plaintiffs and defendant No. 2 and defended the gifts made in favour of defendants Nos. 3 to 5 being legal. The trial Court found that no oral gift was made in favour of the plaintiffs and defendant No. 2. The trial Court also returned a finding against the plaintiffs holding that Karam Singh had executed three valid gift deeds in favour of defendants Nos. 3 to 5. The trial Court found that the plaintiffs had not become owners of land in dispute by way of adverse possession. The suit was held to be time barred. Thus, the trial Court dismissed the suit of the plaintiffs. The plaintiffs filed appeal before the first appellate Court who dismissed the same. Before the first appellate Court, only finding on issue No. 1 i.e. "whether defendant No. 1 had made any oral gift deed of his 1/2 share in the land in suit in favour of the plaintiffs and defendant No. 2 in 1954?" was challenged and the same was decided against the plaintiffs.

(3.) The plaintiffs have come to this Court challenging the judgment and decree of the courts below.