BALJINDER KAUR AND ORS. Vs. DALAL KAUR

JUDGEMENT

(1.) This order shall dispose of Civil Revision Nos. 4305 and 4311 of 2000 as (he question of facts and law involved in both the cases is the same.

(2.) These revision petitions are directed against the order passed by the learned Civil Judge (Junior Division), Rajpura, whereby application under Sec. 10 of the Code of Civil Procedure was dismissed.

(3.) Dayal Kaur plaintiff, the divorced wife of Singh Ram brought a suit for declaration that she is owner of 64 Bighas 5 1/2 Biswas being 1/2 share and Singh Ram -proforma defendant No. 2 is owner of remaining 1/2 share of agricultural land measuring 128 Bighas 11 Biswas as per Jamabandi for the ear 1990 -91. She has also challenged the judgment and decree dated 7.6.1980, passed by the Sub Judge, IInd Class, Rajpura in Civil Suit No. 217 of 1980, decided on 7.6.1980, being illegal, null and void, as the decree is not registered, therefore, it is not binding on her rights. As a consequential relief she has sought possession of the land by way of partition,