JASWINDER KAUR Vs. PRABHJOT KAUR & OTHERS

JUDGEMENT

(1.) Plaintiff-Jaswinder Kaur aggrieved by order dated 28.12.2012 Annexure P-3 passed by learned Additional Civl Judge (Senior Division), Mansa has approached this Court by way of instant revision petition under Article 227 of the Constitution of India to assail the said order. This case is another instance of litigation among family members which is unfortunately rising day by day.

(2.) Baldev Singh was owner of 64 Kanals land in suit and 50 Kanals 14 Marlas other land. Baldev Singh transferred 64 Kanals suit land to defendants/respondents No. 1 and 2 who are daughters of Jasvir Kaur daughter of Baldev Singh vide deed dated 04.02.2009 and transferred the other 50 Kanals 14 Marlas land to his wife defendant No. 3 vide separate deed dated 04.02.2009. Plaintiff is also daughter of Baldev Singh. In suit No. 91 filed by plaintiff against defendant-respondent No. 3 herein to challenge the transfer deed in her favour, compromise was effected on 12.06.2010 in Lok Adalat and plaintiff was given share in said 50 Kanals 14 Marlas land. The said suit was disposed of accordingly. Thereafter the plaintiff filed this suit on 25.09.2010 to challenge the transfer deed in favour of defendants No. 1 and 2.

(3.) Defendants No. 1 and 2 are contesting the suit.